The Architects Act, 1972.
28.Entry of additional qualification.-
An architect shall, on payment of such fee as may be prescribed by rules, be entitled to have entered in the register any further recognized qualification which he may obtain.
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The Architects Act, 1972. 28.Entry of additional qualification.- An architect shall, on payment of such fee as may be prescribed by rules, be entitled to have entered in the register any further recognized qualification which he may obtain. |
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