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 0] [Section 45] [Entire Act] Union of India - Subsection Section 45(1) in The Architects Act, 1972 (1)The Council may, with the approval of the Central Government, by notification in the Official Gazette make regulations not inconsistent with the provisions of this Act, or the rules made thereunder to carry out the purpose of this Act.
