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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(7) in The Punjab Apartment Ownership Act, 1995

(7)In the absence of any agreement to the contrary, the stamp duty and the registration fee for a conveyance deed of apartment or an endorsement thereon or a sub-lease, shall be borne by the allottee, transferee or the sub-lessee, as the case may be.