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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(iii) in Punjab Urban Planning and Development Building Rules, 2018

(iii)The completion and occupation certificate of buildings shall be issued by the competent authority only after the applicant/ owner shall submit a certificate from an architect / Civil Engineer (who has supervised the construction of building) that building has been constructed in accordance with the provision of the Punjab Energy Conservation Building Code and is duly verified by Punjab Energy Development Agency.