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[Cites 0, Cited by 2] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in The Architects Act, 1972

(1)When on receipt of a complain made to it, the Council is of opinion that any architect has been guilty of professional misconduct which, if proved, will render him unfit to practice as an architect, the Council may hold an inquiry in such manner as may be prescribed by rules.