Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act] State of Rajasthan - Subsection Section 35(2)(g) in Rajasthan Real Estate (Regulation and Development) Rules, 2017 (g)the Authority shall have the power to carry out an inquiry into the complaint on the basis of documents and submissions;