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[Section 35]
[Entire Act]
State of Punjab - Subsection
Section 35(1) in The Punjab State Real Estate (Regulation and Development) Rules, 2017
| Offence | Money to be paid for compounding the offence |
| Punishable with imprisonment under sub section(2) of section 59 | Upto ten percent of the estimated cost of theongoing real estate project |
| Punishable with imprisonment under section 64 | Upto ten percent of the estimated cost of theongoing real estate project |
| Punishable with imprisonment under section 66 | Upto ten percent of the estimated cost of theplot, apartment or building, as the case may be, of the realestate project, for which the sale or purchase has beenfacilitated |
| Punishable with imprisonment under section 68 | Upto ten percent of the estimated cost of theplot, apartment or building, as the case may be. |