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 38] [Entire Act] State of Punjab - Subsection Section 38(3) in Punjab Urban Planning and Development Authority (Building) Rules, 1996 (3)On receipt of the application and subject to the requirement of rule 37, the Competent Authority shall accept or reject the application.
