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 51(11)] [Section 51] [Entire Act]

State of West Bengal - Subsection

Section 51(11)(ii) in Kolkata Municipal Corporation Building Rules, 2009

(ii)in the case of an Architect, make a reference to the "Council of Architecture for taking necessary action under the Architects Act, 1972.