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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(2)An application referred to in sub-section (1) of section 4 shall be made in writing in Form-A which shall be submitted in triplicate, until the application procedure is made web based as provided under sub-section (3) of section 4.