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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(xliii) in Haryana Urban Development Authority (Erection of Buildings) Regulations, 1979

(xliii)"Registered Architect" shall mean an architect holding qualifications as prescribed in the Architects Act, 1972 and registered as such with an authorised officer of the Authority;