Section 6(3)(iii) in The Architects Act, 1972

[Cites 0, Cited by 1] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(iii) in The Architects Act, 1972

(iii)in the case where he has been elected under clause (c) of sub-section (3) of section 3, if the ceases to hold his appointment as the head of an institution referred to in the said clause.

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Union of India - Subsection

Section 6(3)(iii) in The Architects Act, 1972