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

State of Punjab - Subsection

Section 5(2) in The Punjab Industrial Housing Rules, 1982

(2)Before the expiry of the period specified in the intimation under sub-rule (1), the industrial worker interested in the allotment of a house may either give his application personally to the competent authority or send the same to him by registered post.