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 11A] [Entire Act] State of Punjab - Subsection Section 11A(2) in Chandigarh (Sale of Sites and Buildings) Rules, 1960 (2)The first instalment shall be payable on the date of execution of the hire-purchase agreement prescribed under rule 6D.
