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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(A) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(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;
(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, society, partnership, company etc.);
(iii)particulars of registration as proprietorship, society, 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 he is an individual and the name, address, contact details and photograph of the partners, directors etc. in case of others;
(v)authenticated copy of the PAN card; and
(vi)authenticated copy of the address proof of the place of business of the real estate agent and its other officials.