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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(a) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(a)require the promoter, allottee or real estate agent to furnish in writing such information or explanation or produce such documents within such reasonable time, as it may deem necessary;