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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(1)(b) in The Punjab Apartment Ownership Act, 1995

(b)shall, if required so to do by the bye-laws or by a majority of the apartment owners, obtain insurance for the property against loss or damage by fire or other hazards under such terms and for such amounts as shall be so requested or required.