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 6(3)] [Section 6] [Entire Act] State of Punjab - Subsection Section 6(3)(c) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948 (c)the first instalment shall be payable on or before the expiry of a period of 6 months from the date of sale :