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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3) in Kerala Real Estate (Regulation and Development) Act, 2015

(3)The registration granted under this section shall be valid for a period declared by the promoter under sub-clause (c) or clause (i) of sub-section (3) of section 3 for completion of the project or phase thereof, as the case may be.