Section 29(13) in The Designs Rules, 2001

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Union of India - Subsection

Section 29(13) in The Designs Rules, 2001

(13)After hearing the party or parties desirous of being heard or without a hearing, if neither party desires to be heard or attends the hearing, the Controller shall decide on the petition and the opposition, if any, and notify his decision to the parties.GENERALRegister of Designs

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Union of India - Subsection

Section 29(13) in The Designs Rules, 2001