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State of Punjab - Section

Section 32 in The Punjab Apartment Ownership Rules, 1995

32. Compliance. - These bye-laws are set forth to comply with the requirements of the Punjab Apartment Ownership Act, 1995 and in case of these bye-laws coming in any way in conflict with the provisions of the said Act, the provisions of the Act will prevail. [Sections 20 and 38(2)(e).]