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[Cites 0, Cited by 0] [Section 45(3)] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(3)(a) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(a)the statement of charges against the Chairperson or Member of the regulatory authority or Appellate Tribunal, as the case may be; and