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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(2)(a) in The Punjab Apartment Ownership Act, 1995

(a)the manner in which the percentage of undivided interest of each apartment in a building, parts of which are put to non-residential use, should be determined, under the proviso to sub-section (2) of section 4;