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[Cites 0, Cited by 2] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(2) in Punjab Apartment and Property Regulation Act, 1995

(2)Any promoter who contravenes the provisions of section 9 by misusing any amount advanced or deposited with him for any purpose other than the purposes mentioned in section 9, shall, on conviction, be punished with imprisonment for a term which shall not be less than three years and with fine which shall not be less than two lac rupees.