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

State of Punjab - Subsection

Section 6(xxiii) in The Jalandhar Municipal Corporation Building Bye-Laws, 1997

(xxiii)Engineer: shall mean a person holding any of the qualifications recognised by Civil Engineering Division of Institute of Engineers (India) for its associate membership and registered as such with the competent authority, for preparation of building plans, structural designs and for supervision of building constructions.