Section 42(1)(b) in The Designs Act, 2000

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1)(b) in The Designs Act, 2000

(b)to prohibit the purchaser, lessee or licensee from using or to restrict in any manner or to any extent the right of the purchaser, lessee or licensee, to use an article other than the article in respect of which a design is registered which is not supplied by the vendor, lessor or licensor or his nominee,

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Union of India - Subsection

Section 42(1)(b) in The Designs Act, 2000