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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2)(h) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(h)the Authority shall have the power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or the produce any documents which in the opinion of the Authority, may be useful for or relevant to the subject matter of the inquiry;