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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Lakshadweep - Subsection

Section 34(2)(b) in The Lakshadweep Real Estate (Regulation and Development) (General) Rules, 2016

(b)the respondent against whom such notice is issued under clause (a) of sub-rule (2), may file his reply in respect of the complaint within the period as specified in the notice;