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 37] [Section 2] [Entire Act] Union of India - Subsection Section 2(za) in Real Estate (Regulation And Development) Act, 2016 (za)"interest" means the rates of interest payable by the promoter or the allottee, as the case may be.
