Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act] State of Punjab - Subsection Section 32(1)(j) in The Punjab Apartment Ownership Act, 1995 (j)to allow, under section 21, further time beyond sixty days to an association to repair, reconstruct or rebuild a property which is damaged or destroyed;