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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(b) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

(b)declare the penalty for delay in completion of the building and also penalty in the event of non-payment of instalment by the purchaser;