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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(d) in Punjab Apartment and Property Regulation Rules, 1995

(d)The applicant shall furnish to the competent authority a bank guarantee or security of fifty thousand rupees for registration as a promoter and ten thousand rupees for registration as an estate agent. [Sections 22 and 45(2)(p)].