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[Cites 0, Cited by 11] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in Real Estate (Regulation And Development) Act, 2016

(3)The registration granted under this section shall be valid for a period declared by the promoter under sub-clause (C) of clause (1) of sub-section (2) of section 4 for completion of the project or phase thereof, as the case may be.