Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(72) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(72)"Registered architect" means a qualified architect registered by the Council of Architecture under the Architect Act, 1972, who has paid the renewal fee of registration for the current year; and who has not been debarred by the Authority;