Citation Codes Equivalent Citations citation codes Case Number CC/141/2017 Attorney(S) Acts clause (f) of sub-section (2) of section 3; (d) Copy of occupation certificate referred to in section 14; Section 9 of the Punjab Apartment and Property Regulation Act Rule 17 of PAPRA; and Consumer Complaint No.141 of 2017 58 Rule 17 of PAPRA; and Consumer Complaint No.141 of 2017 59 Rule 17 of PAPRA; and Consumer Complaint No.141 of 2017 60 Rule 17 of PAPRA; and Consumer Complaint No.141 of 2017 61 Rule 17 of PAPRA; and Consumer Complaint No.141 of 2017 62 Rule 17 of PAPRA; and Consumer Complaint No.141 of 2017 63 Rule 17 of PAPRA; and Consumer Complaint No.141 of 2017 64 Rule 17 of PAPRA; and Consumer Complaint No.141 of 2017 65 Section 17(1)(a)(i) of the Consumer Protection Act, 1986. clause (a) of sub-section (2) of section 3; (c) Design clause (a) of sub-section (2) of section 3 ARBITRATION AND CONCILIATION ACT 1996 Property Regulation Rules, 1995 sub-section (2) of section 21 sub-section (1) of section 6 Section 3 of C.P. Act section 4; (b) Copy See more information ... Smart Summary Please sign up to generate summary. JUDGMENT Mohinder Singh v. Sky Rock City Welfare Society