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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(a) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

(a)specify in writing the date by which, construction of the apartment is to be completed subject to force majeure clause and intimation sent to such purchaser;