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 22] [Entire Act] State of Punjab - Subsection Section 22(c) in Punjab Apartment and Property Regulation Act, 1995 (c)that the applicant furnishes to the competent authority, either a bank guarantee or a security, for such amount and in such manner as may be prescribed;
