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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(18) in Punjab Apartment and Property Regulation Act, 1995

(18)After meeting the expenses on development works under subsection (15), the balance amount shall be payable to the promoter.] [Substituted by Punjab Act No. 21 of 2014, dated 27.8.2014.]