Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(l) in The Punjab Apartment Ownership Act, 1995 (l)"common profits", means the balance of all income, rent, profit and revenue from the common area and facilities, remaining after the deduction of the common expenses;
