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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(2)The application for renewal of registration shall be accompanied with a demand draft or bankers cheque drawn on any scheduled bank or proof of payment through online mode, as the case may be, for a sum of rupees five thousand in case of the real estate agent being an individual or rupees twenty five thousand in case of the real estate agent being anyone other than an individual.