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RERA Doesn’t Bar Homebuyers Complaint Under Consumer Protection Act Against Builder: NCDRC - (18 Apr 2019)

CONSUMER

National Consumer Disputes Redressal Commission (NCDRC) has held that Real Estate (Regulation and Development) Act, 2016 (RERA) does not bar filing of a complaint under the Consumer Protection Act, 1986 against a builder/developer.

Tags : NCDR   HOMEBUYERS   CONSUMER PROTECTION ACT   RERA  

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