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SC: Unregistered Individuals Cannot Designate Themselves as Architects - (18 Mar 2020)

CIVIL

Supreme Court has held that Section 37 of the Architects Act, 1997 does not prohibit individuals not registered under the Act from undertaking the practice of architecture and its cognate activities, however, a post titled 'Architect', 'Associate architect' or any other similar title using the term or style of 'Architect' cannot be held by a person not registered as an architect under the Act.

Tags : SUPREME COURT   UNREGISTERED INDIVIDUALS   ARCHITECTS  

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