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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(2)(d) in Punjab Apartment and Property Regulation Act, 1995

(d)has been convicted of an offence under this Act or under any law relating to construction or use of premises and a period of five years has not elapsed after that conviction;