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[Cites 0, Cited by 4] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in Punjab Apartment and Property Regulation Act, 1995

(2)The promoter shall not cancel unilaterally the agreement of sale entered into under sub-section (1) and if he has sufficient cause to cancel it, he shall give due notice to the other parties to the agreement and tender a refund of the full amount collected together with interest at the rate as may be prescribed.