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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(4) in The Punjab Industrial Housing Rules, 1982

(4)The competent authority shall scrutinise all the applications so entered and shall reject the applications which are -
(i)incomplete;
(ii)made after the expiry of the date specified in the intimation under sub-rule (1); or
(iii)made by an ineligible industrial worker.