Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 36] [Entire Act] Union of India - Subsection Section 36(2) in The Designs Act, 2000 (2)In calculating the said period of three months, the time (if any) occupied in granting a copy of the order appealed against shall be excluded.
