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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of West Bengal - Subsection

Section 59(1) in The West Bengal Housing Industry Regulation Act, 2017

(1)If any promoter contravenes the provisions of section 3, he shall be liable to a penalty which may extend up to ten per cent, of the estimated cost of the real estate project as determined by the Authority.