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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3)(b) in Tamil Nadu 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application for registration as a real estate agent have been rejected or real estate agents whose registration has been revoked by the Authority: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 with the Authority;
(ii)brief details of his enterprise including its name, registered address, type of enterprise (proprietorship, societies, partnership, companies, etc.);
(iii)photograph of the real estate agent if it is an individual and the photograph of the partners, directors, etc., in case of other persons.