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

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

Union of India - Subsection

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

(b)to import for the purposes of sale, without the consent of the registered proprietor, any article belonging to the class in which the design has been registered, and having applied to it the design or any fraudulent or obvious imitation thereof; or

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Union of India - Subsection

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