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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1)(e) in The Punjab Apartment Ownership Act, 1995

(e)to receive under section 9, sub-section (1) of section 12, sub- section (3) of section 14 and sub-section (4) of section 16, the certified copies of instruments of undertaking, deeds of sub-lease, documents of transfer of management, conveyance deeds of apartments and endorsements thereon, and hire-purchase agreements;