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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(71) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(71)"Registered architect" means a qualified architect registered by the Council of Architecture who under the Architect Act, 1972, who has paid the renewal fee of registration for the current year, and who has not been debarred by the Authority;