Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1)(f) in The Punjab Apartment Ownership Act, 1995

(f)to impose penalty for delay in or failure to execute instruments as specified in sub-section (1) of section 15;