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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4)(b) in Kerala Real Estate (Regulation and Development) Act, 2015

(b)be responsible for providing and maintaining the essential services, as may be specified in the agreements, on reasonable charges, till the taking over of the maintenance of the project by the association;