(1) Any reference in any law for the time being in force to an architect shall be deemed to be a reference to an architect registered under this Act. (2) After the expiry of two years from the date appointed under sub-section (2) of section 24, a person who is registered in the register shall get preference for appointment as an architect under the Central or State Government or in any other local body or institution which is supported or aided from the public or local funds or in any institution recognised by the Central or State GovernmentOpen in Lexace · Ask the AI about this section
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