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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(1)(c) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968

(c)The Registered Agency of which the hirer is a member has been duly registered in the manner prescribed by regulation 41 and such Agency has executed an agreement with the Authority as provided in regulation 35.