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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(3)The State Government shall forward to the Judge, appointed under sub-rules (2) copies of,-
(a)the statement of charges against the Chairperson or Member of the Authority or Appellate Tribunal, as the case may be; and
(b)material documents relevant to the inquiry.