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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2)(f) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(f)in case the adjudicating officer is satisfied on the basis of the submissions made that the there is need for further hearing into the complaint it may order production of documents or other evidence on a date and time fixed by him;