Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 6] [Entire Act] Union of India - Subsection Section 6(1) in The Architects Act, 1972 (1)Subject to the provision s of this section, an elected or nominated member shall hold officer for a term of three years from the date of his election or nomination or until his successor has been duly elected or nominated, whichever is later.
