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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(4) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(4)Engineers Group, Structural Engineers, Geo Technical Engineers / Consultants, Supervisors shall be licensed / enrolled by Authority as competent to do various works as specified in these rules as Architects registered by the Council of Architecture under the Architect Act 1972, are not required to be registered if they provide satisfactory proof of their valid Registration under the said Act.