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[Cites 0, Cited by 1] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1) in Real Estate (Regulation And Development) Act, 2016

(1)The appropriate Government shall constitute a fund to be called the 'Real Estate Regulatory Fund' and there shall be credited thereto,--
(a)all Government grants received by the Authority;
(b)the fees received under this Act;
(c)the interest accrued on the amounts referred to in clauses (a) to (b).