64. Rectification of register. (1) 4[The Controller] may, on the application in the prescribed manner of any person aggrieved by the non-insertion in or omission from the register of 2* designs of any entry, or by any entry made in 2* such register without sufficient cause, or by any entry wrongly remaining on 2* such register, or by an error or defect in any entry in 2* such register, make such order for making, expunging or varying such entry 4 [as he thinks fit and rectify the register accordingly.]
(2)The 4[Controller] may in any proceeding under this section decide any question that it may be necessary or expedient to decide in connection with the rectification of a register.
