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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1)(c) in New Town Kolkata Planning Area (Building) Rules, 2014

(c)The validity of any engagement made under this rule shall lapse in the case of an Architect, with the lapse of validity of registration granted under the Architects Act, 1972 or in the case of a Civil Engineer, Structural Engineer, Structural Reviewer and a Geo-Technical Engineer with the lapse of his impanelment with the Sanctioning/New Town Kolkata Development Authority as the case may be.