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

State of Bihar - Subsection

Section 4(2)(b) in Bihar Real Estate (Regulation and Development) Rules, 2017

(b)the total amount of money collected from the allottee's and the total amount of money used for development of the project including the total amount of balance money lying with the promoter;