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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(2)In case the allottee proposes to withdraw from the project without any default of the promoter, before the completion of project, the interest and time period for refund shall be determined as per terms and conditions between the parties in agreement to sale.Chapter- VI Real Estate Regulatory Authority