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[Cites 0, Cited by 4] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Architects Act, 1972

(2)Where any dispute arises regarding any such election, the matter shall be referred by the Council to a Tribunal appointed by the Central Government by notification in the Official Gazette in this behalf, and the decision of the Tribunal shall be final :Provided that no such reference shall be made except on an application made to the Council by an aggrieved party within thirty days from the date of the declaration of the result of the election.