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Andaman and Nicobar Islands - Section

Section 32 in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (Agreement for Sale) Rules, 2016

32. Governing Law. - That the rights and obligations of the parties under or arising out of this Agreement shall be construed and enforced in accordance with the Act and the Rules and Regulations made thereunder including other applicable laws of India for the time being in force.