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Amendment in Section 2(zm) of the Real Estate (Regulation and Development) Act, 2016- (Ministry of Finance ) (29 Nov 2022)

MANU/REVU/0113/2022

Commercial

In exercise of the powers conferred under sub-clause (iii) of clause (sa) of sub-section (1) of section 2 of the Prevention of Money-laundering Act, 2002 (15 of 2003), the Central Government hereby notifies that 'real estate agents' as defined under clause (zm) of section 2 of the Real Estate (Regulation and Development) Act, 2016 (16 of 2016) and as a person engaged in providing services in relation to sale or purchase of real estate and having annual turnover of Rupees twenty lakhs and above, as a "person carrying on designated business or profession".

Tags : AMENDMENT PROVISION REAL ESTATE

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