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State of Punjab - Section

Section 21 in The Punjab Apartment Ownership Rules, 1995

21. Person to receive service or process. - In any action against the Association a member shall send notice in writing to the Secretary of the Board who shall be the person to receive notice or process and in case of his absence any other officer authorised by the President of the Board will receive such notices or process. [Sections 20 and 38(2)(e).]