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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(7) in The Copyright Rules, 2013

(7)Every application for registration in respect of an artistic work which is capable of being registered as a design under the Designs Act, 2000, such application shall be accompanied by a statement in the form of an affidavit containing the following, namely:-
(a)it has not been registered under the Designs Act, 2000; and
(b)it has not been applied to an article through industrial process and reproduced more than fifty times.