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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(1)Upon the notification for commencement of subsection (1) of section 3, the promoter of an ongoing project which has not received completion certificate shall, within the time specified in the said sub-section, make an application to the Authority as provided in rule 3.