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Punjab and Haryana HC: Misrepresentation for Allotment of 2nd Flat Not Cheating, If Verifiable - (09 Mar 2016)

Punjab and Haryana High Court, while giving a significant judgment that will change way beneficiaries of multiple plot allotment are prosecuted, has made it clear that misrepresentation for allotment of a second flat will not amount to cheating if it can be verified and detected.

Tags : PUNJAB AND HARYANA HIGH COURT   MULTIPLE PLOT ALLOTMENT  

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