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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Central Government General Pool Residential Accommodation Rules, 2017

(2)The deemed date of application for allotment of garage shall be the date of technical occupation of initial allotment of accommodation by the allottee for the locality, subject to the guidelines issued by Directorate of Estates time to time.