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State of Bihar - Section

Section 15 in Bihar Real Estate (Regulation and Development) Rules, 2017

15. Obligations of registered real estate agents.

(1)Every registered real estate agent shall prominently display number of his Registration Certificate at the principal place of business and at its branch offices.
(2)Every registered real estate agent shall quote the number of his registration certificate on all the documents relating to advertisement, marketing, selling or purchase issued by the real estate.