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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3)(a) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017

(a)For real estate agents registered with the Authority:
(i)registration number and the period of validity of the registration of the real estate agent with the Authority;
(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, societies, partnership, companies, etc.);
(iii)particulars of registration including the bye-laws, memorandum of association, articles of association, etc., as the case may be;
(iv)photograph of the real estate agent if it is an individual and the photograph of the partners, directors etc. in case of other persons;
(v)authenticated copy of the address proof of the place of business and the contact address, contact numbers and email-id of the real estate agent.