Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] Union of India - Subsection Section 35(2) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016 (2)The Authority shall preserve the accounts and other relevant records prepared under sub-rule (1) for a minimum period of five years.
