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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2) in The Jammu and Kashmir Apartment Ownership Act, 1989

(2)The promoter shall-
(a)file in the office of the competent authority, and
(b)deliver to the concerned allottee or transferee, as the case may be,
a certified copy of each Deed of Apartment as registered under section 14.