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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(4)(c) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(c)shall direct the bank holding the project back account, specified under sub-clause (iv) of clause (I) of sub-section (2) of section 4, to freeze the account, and thereafter take such further necessary actions, including consequent defreezing of the said account, towards facilitating the remaining development works in accordance with the provisions of section 8 ;