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[Cites 0, Cited by 13] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(2) in Karnataka Rent Act, 1999

(2)Every Middleman or Estate Agent shall within ten days from the last day of each quarter of every calender year file return in such form and in such manner as may be prescribed, to the Controller giving details of every transaction handled by him during the quarter, and the brokerage or commission received by him in each case.