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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5)(iii) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(iii)where all development works have been completed and completion certificate has been obtained from chartered engineer in practice as per prevalent Township Policy;