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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(a) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(a)upon receipt of the complaint, the Authority shall issue a notice along with particulars of the alleged contravention and the relevant documents to the respondent;