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The Architects Act, 1972. 27.Renewal fees.- (1) The Central Government may, by notification in the Official Gazette, direct that for the retention of a name in the register after the 31st day of December of the year following the year in which the name is first entered in the register, there shall be paid annually to the Council such renewal fee as may be prescribed by rules and where such direction has been made, such renewal fee shall be due to be paid before the first day of April of the year to which it relates. (2) Where the renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the register : Provided that a name so removed may be restored to the register on, such conditions as may be prescribed by rules. (3) On payment of the renewal fee the Registrar shall, in such manner as may be prescribed by rules, endorse the certificate of registration accordingly.    |
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