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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(a) in Allotment/Transfer of Built up Booths in any Sector on Lease/Hire Purchase basis in Chandigarh Rules, 1991

(a)The eligible persons shall within 10 days of the publication of such notice submit an application to the Licensing Officer/Competent Authority in [amended form "A" and amended form "B"] [Substituted vide Chandigarh Gazette (Extraordinary) dated 11.2.1993.], [appended to these rules. The form will be supplied by the Competent Authority on demand free of cost.] [Substituted vide Chandigarh Gazette (Extraordinary) dated 11.2.1993.]