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State of Jammu-Kashmir - Section

Section 60 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

60. Penalty for contravention of section 4.

- If any promoter provides false information or contravenes the provisions of section 4, he shall be liable to a penalty which may extend up to five per cent of the estimated cost of the real estate project, as determined by the Authority.