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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(5) in Service Tax 1994

(5)"architect" means any person whose name is ,for time being, entered in register of architects maintained under Section 23 of Architect's Act, 1972,and also includes any commercial concern engaged in any manner ,whether directly or indirectly, in rendering services in the field of architecture;