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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2)(b) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(b)the respondent against whom such notice is issued under clause (a) above, may file his reply in respect of the complaint within the period as specified in the notice;