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[Cites 0, Cited by 3] [Section 37(1)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1)(b) in The Architects Act, 1972

(b)a person who, carrying on the profession of an architect in any country outside India, undertakes the function as a consultant or designer in India for a specific project with the prior permission of the Central Government.
(i)"landscape architect" means a person who deals with the design of open spaces relating to plants trees and landscape;
(ii)"naval architect" means an architect who deals with design and construction of ships.