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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2)(f) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(f)in case the Authority 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 it;