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[Section 32]
[Entire Act]
Union of India - Subsection
Section 32(1) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
| Offence | Amount to be paid for compounding the offence |
| Punishable with imprisonment under sub section(2) of section 59. | ten per cent. of the estimated cost of the real estateproject. |
| Punishable with imprisonment under section 64. | ten per cent. of the estimated cost of the real estateproject. |
| Punishable with imprisonment under section 66. | ten per cent. of the estimated cost of the plot,apartment or building, as the case may be, of the real estateproject, for which the sale or purchase has been facilitated. |
| Punishable with imprisonment under section 68. | ten per cent. of the estimated cost of the plot,apartment or building, as the case may be. |