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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(B) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(B)In case of applicants whose application for registration as a real estate agent have been rejected or real estate agents whose registration has been revoked by the Authority:
(i)registration number and the period of validity of the registration of the real estate agent;
(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, society, partnership, company etc.); and
(iii)name, address, contact details and photograph of the real estate agent if he is an individual and the name, address, contact details and photograph of the partners, directors etc. in case of others.