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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(3) in Faridabad Complex Administration Building Rules, 1989

(3)The application, plans and specifications shall be signed by the applicant and the registered architect. In case where the supervising architect or engineer is different from the one who had prepared the designs the plan shall be signed by both of them.