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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(7)(iii) in The Punjab Industrial Housing Rules, 1982

(iii)If the competent authority is satisfied that there is nothing due from the allottee on account of recovery of rent, electricity charges or any other dues, he shall direct the refund of the security :