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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(l) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(l)the manner of advertising application and to give notice to the Registrar, and the time from the date of advertisement within which a person may give such notice under sub-section (2) of section 38;
(li)the manner of advertising the denomination of the variety under sub-section (3) of section 38;
(lii)the manner of recognition and reward from Gene Fund under clause (iii) of sub-section (1) of section 39;
(liii)the manner of claiming compensation and filing of opposition under sub-section (2) of section 39;
(liv)the manner of issuing notice and filing objection under sub-section (3) of section 41;
(lv)the manner of receiving benefit sharing under clause (a) of sub-section (1) of section 45;
(lvi)the manner of applying Gene Fund under sub-section (2) of section 45;
(lvii)the particulars to be contained in the application under sub-section (2) of section 47;
(lviii)the authority and the manner in which such authority shall make available to the compulsory licensee the reproduction material of the variety under section 50;
(lix)the form for making application under sub-section (1) of section 52;
(lx)the period within which an appeal shall be preferred under sub-section (1) of section 56;
(lxi)the form of petition and the particulars which such petition shall contain under sub-section (2) of section 56;
(lxii)the form for preparing annual statement of accounts under sub-section (1) of section 62;
(lxiii)the financial and administrative powers which the Chairperson shall exercise under section 63;
(lxiv)the manner of using the denomination of a variety under sub-section (1) of section 68;
(lxv)the manner of authorising registered agent or registered licensee under section 81;
(lxvi)the manner of issuing certified copy of content of Register or any other document under section 83;
(lxvii)the fee payable for obtaining a certified copy of, or to inspect, any entry in the Register or any other document under section 84;
(lxviii)any other matter which is to be, or may be, prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is, in the opinion of the Central Government, necessary for the proper implementation of this Act.