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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(2) in The Punjab Apartment Ownership Act, 1995

(2)After obtaining occupation certificate for the building and within three months of one-third of the apartments being allotted, sold or otherwise transferred, the promoter shall make an application to the competent authority for the registration of association, with the persons who have taken apartments as members and if the promoter fails to make such application, the allottee shall make such application.