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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(c) in Allotment/Transfer of built up Booths on lease hold basis in Chandigarh Scheme, 1993

(c)Application for allotment is made in accordance with the provisions of the Scheme within the time allowed in this behalf or within such time as the Competent Authority permits in this behalf for good and sufficient reasons.