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Supreme Court: AICTE not Authorized to Regulate Degrees/Diploma in Architecture Education - (11 Nov 2019)

EDUCATION

Supreme Court has ruled that so far as recognition of degrees and diplomas of architecture education is concerned, the Architects Act, 1972 shall prevail. The Court noted that norms and regulations set by Council of Architecture and other specified authorities under the Act would have to be followed by an institution imparting education for degrees and diplomas in architecture.

Tags : SUPREME COURT   ARCHITECTURE  

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