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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5) in The Architects Act, 1972

(5)For the purposes of this section, "appropriate government" means-
(a)in relation to any college or institution established by an Act of Parliament or managed , controlled or financed by the Central Government, the Central Government, and
(b)in any other case the State Government.