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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2) in The Central Government General Pool Residential Accommodation Rules, 2017

(2)In case a complaint for non-corporation is received from maintenance agency against any allottee, strict action shall be taken against him as per these rules and the instructions issued by the Directorate of Estates from time to time.