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

Andaman and Nicobar Islands - Subsection

Section 22(3)(c) in The Andaman and Nicobar Islands 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.