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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 35(2)(b) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016

(b)The respondent against whom such notice is issued under clause (a) of sub-rule (2) may file his reply in respect of the complaint within the period as specified in the notice;