Section 15(3)(a) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

[Cites 0, Cited by 5] [Section 15(3)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3)(a) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(a)novel, if, at the date of filing of the application for registration for protection, the propagating or harvested material of such variety has not been sold or otherwise disposed of by or with the consent of its breeder or his successor for the purposes of exploitation of such variety—

(i)in India, earlier than one year; or

(ii)outside India, in the case of trees or vines earlier than six years, or, in any other case, earlier than four years,

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Union of India - Subsection

Section 15(3)(a) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001