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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 8 in The Architects Act, 1972

8. Disabilities.-

A person shall not be eligible for election or nomination as a member of the Council, if he-
(a)is an undischarged insolvent; or
(b)has been convicted by a court in India for any offence and sentenced to imprisonment for not less than two years, and shall continue to be ineligible for a further period of five years since his release.