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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(7)(ii) in The Punjab Industrial Housing Rules, 1982

(ii)When a house is surrendered or vacated by an allottee, he shall, within a period of sixty days from the date of surrender or vacation, as the case may be, make an application to the competent authority for the refund of security.