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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(iv) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979

(iv)The Minister shall mortgage the house purchased with the advance and built on a plot which is free-hold in favour of the Governor of Punjab in Form 'B' or Form 'C' as the case may be, within a period of fifteen days from the date of purchase thereof;