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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2)(c) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(c)The notice may specify a date and time for further hearing and the date and time for the hearing shall also be communicated to the complainant;