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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(iv) in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979

(iv)The Speaker or the Deputy Speaker shall mortgage the house purchased with the advance and built on a plot which is free-hold or lease-hold in favour of the Governor of Punjab in Form 'B' or Form 'C', as the case may be within a period of fifteen days from the date of purchase thereof;