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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(4) in The Punjab State Real Estate (Regulation and Development) Rules, 2017

(4)Every notice, order and judgement of the Appellate Tribunal shall bear seal of the Appellate Tribunal which shall be in custody with the person designated by the Chairperson.