Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

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