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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(1) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004

(1)Any architect registered under the Architects Act, 1972 (20 of 1972) or any licensed architect may register himself with the Corporation for the purpose of providing a certificate under sub-section (2) of section 116E.