Section 87(1)(b) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

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Union of India - Subsection

Section 87(1)(b) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

(b)every notice of opposition to the registration of a layout-design application for rectification before the Registrar, counter-statement thereto, and any affidavit or document filed by the parties in any proceedings before the Registrar; and

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Union of India - Subsection

Section 87(1)(b) in The Semiconductor Integrated Circuits Layout-Design Act, 2000