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 435] [Entire Act] State of Jharkhand - Subsection Section 435(2) in Jharkhand Municipal Act, 2011 (2)Every Licensed Architect desirous of getting his name included in register of municipality shall make an application to the Municipal Commissioner or the Executive Officer along with a fee of five thousand rupees.
