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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(c) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(c)Finances of the promoter:
(i)authenticated copy of the PAN card of the promoter
(ii)audited balance sheet of the promoter for the preceding financial year and income tax returns of the promoter for three preceding financial years and in case of a newly incorporated or registered entity annual returns of the last (3) financial years of the parent entity.