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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(3)(b) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(b)used any amounts paid to such promoter by the allottees for that real estate project for which the penalty, interest or compensation is payable, or any other real estate project; or