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 36(2)] [Section 36] [Entire Act] State of Punjab - Subsection Section 36(2)(g) in The Punjab State Real Estate (Regulation and Development) Rules, 2017 (g)the Authority shall have the power to carry out an inquiry into the complaint on the basis of documents and submissions;