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[Cites 0, Cited by 6] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(b) in The Designs Act, 2000

(b)if the proprietor elects to bring a suit for the recovery of damages for any such contravention, and for an injunction against the repetition thereof, to pay such damages as may be awarded and to be restrained by injunction accordingly: