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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(a) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(a)For real estate agents registered with the Authority:-
(i)registration number and the period of validity of the registration of the real estate agent with the Authority;
(ii)brief details of his enterprise including its name, registered address, type of enterprise (whether as proprietorship, societies, partnership, company etc.);
(iii)particulars of registration as proprietorship, societies, partnership, company etc. including the bye-laws, memorandum of association, articles of association etc. as the case may be;
(iv)name, address, contact details and photograph of the real estate agent, if it is an individual and the name, address, contact details and photograph of the partners, directors etc. in case of other persons;
(v)authenticated copy of the PAN card of the real estate agent;
(vi)authenticated copy of the address proof or the place of business and the contact address, contact numbers and email-id of the real estate agent and its other officials;