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[Cites 0, Cited by 28] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in The Punjab Rent Act, 1995

(1)No rent and other charges deposited under section 14 shall be considered to have been validly deposited under that section, unless the deposit is made within twenty-one days of the time referred to in section 13 for payment of the rent and other charges payable and intimation to that effect with full particulars has been sent to the landlord. Non-intimation to the landlord shall render the deposit 'Invalid'.