Section 22(1)(a) in The Designs Act, 2000

[Cites 0, Cited by 4] [Section 22(1)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1)(a) in The Designs Act, 2000

(a)for the purpose of sale to apply or cause to be applied to any article in any class of articles in which the design is registered, the design or any fraudulent or obvious imitation thereof, except with the licence or written consent of the registered proprietor, or to do anything with a view to enable the design to be so applied; or

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Union of India - Subsection

Section 22(1)(a) in The Designs Act, 2000