Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] Union of India - Subsection Section 27(2) in The Architects Act, 1972 (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.
