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

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

Union of India - Subsection

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

(ii)if he ceases to be a member of the body referred to in clause (a), clause (g) or clause (h) of sub-section (3) of section 3 by which he was elected or nominated, as the case may be; or

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Union of India - Subsection

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