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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2) in Designs Act, 1911

(2)The Controller may, if he sees fit, require- (a) any such agent to be resident in 1[India]; (b) any person not residing in 1[India] to employ an agent residing in 1[India]; (c) the personal signature or presence of any applicant 2*** or other person. Powers, etc., of 3[Central Government]Power for Central Government to make rules.