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[Cites 0, Cited by 4] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(5) in Punjab Apartment and Property Regulation Act, 1995

(5)The license granted under sub-section (3), shall be valid for a period of five years and shall be renewable for a further period of two years on payment of such fee and charges, and on such terms and conditions, as may be specified by the competent authority.