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[Cites 0, Cited by 3] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Architects Act, 1972

(2)After the expiry of two years from the date appointed under sub-section (2) of section 24, a person who is registered in the register shall get preference for appointment as an architect under the Central or State Government or in any other local body or institution which is supported or aided from the public or local funds or in any institution recognized by the Central of State Government.