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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(2)For the purpose of clause (c) of section 34, the Authority shall maintain a database and ensure that the information specified therein shall be made available on its website in respect of each promoter as defaulter including the project details, registration for which has been revoked or have been penalised under the Act.