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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2) in Faridabad Complex Administration Building Rules, 1989

(2)Every person giving notice under sub-rule (1) shall appoint a registered architect for drawing up the plans. However, the supervision of erection or re-erection of these buildings may either be undertaken by the architect or engineer.