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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(8) in Kerala Real Estate (Regulation and Development) Act, 2015

(8)The obligations of the allottee under sub-section (6) and the liability towards interest under sub-section (7) may be reduced as per the consent deed between the promoter and such allottee.