Section 47(2)(z) in The Designs Act, 2000

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

(z)the manner of making application to the Controller for rectification of register under sub-section (1) of section 31;

(za)the manner in which the notice of rectification shall be served on the Controller under sub-section (4) of section 31;

(zb)the rules regulating the proceedings before the Controller under section 32;

(zc)the time which shall be granted to the applicants for being heard by the Controller under section 33;

(zd)the fee to be accompanied with an appeal under sub-section (1) of section 36;

(ze)any other matter which is required to be, or may be, prescribed.

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