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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3)(c) in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017

(c)receiving evidence on affidavits; and (d) subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or document or copy of such record or document from any office.