AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

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.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement