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HARYANA REGUALTION OF PROPERTY DEALERS AND CONSULTANTS (AMENDMENT) RULES, 2017

HARYANA REGUALTION OF PROPERTY DEALERS AND CONSULTANTS (AMENDMENT) RULES, 2017

HARYANA REGUALTION OF PROPERTY DEALERS AND CONSULTANTS (AMENDMENT) RULES, 2017

PREAMBLE

In exercise of the powers conferred by Sub-section (1) read with Sub-section (2) of Section 18 of the Haryana Regulation of Property Dealers and Consultants Act, 2008 (38 of 2008) the Governor of Haryana hereby makes the following rules further to amend the Haryana Regulation of Property Dealers and Consultants Rules, 2009, namely:-

Rule - 1.

These rules may be called the Haryana Regualtion of Property Dealers and Consultants (Amendment) Rules, 2017.

Rule - 2.

In the Haryana Regulation of Property Dealers and Property Consultants Rules, 2009, in rule 5, under columns License fees and Renewal fees, against category Individual and Organiozation/Company/Society, for the figures and signs "25,000/-, 5,000/-," and "50,000/-, 10,000/-", the figures and signs "2,000/-, 2,000/-" and "2,000/-, 2,000/-" shall respectively be substituted.