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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3)(c) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(c)recovered the amounts paid as penalty, fine or compensation from the allottees of the relevant real estate project or any other real estate project.