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 14] [Entire Act] State of Punjab - Subsection Section 14(b) in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977 (b)at the rate of 3¾ per cent per annum of the premium for the next 33 years.
