Section 51(2)(a) in Protection of Plant Varieties and Farmers' Rights Rules, 2003

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Union of India - Subsection

Section 51(2)(a) in Protection of Plant Varieties and Farmers' Rights Rules, 2003

(a)Any person who has been given a notice of surrender of certificate of registration under sub-rule (1), who intends to oppose the surrender, shall within three month of the receipt of such notice, give notice of opposition to the Registrar in Form PV-13 of the First Schedule, and shall send therewith a written statement setting out the nature of the opponents' interest, the facts relied upon alongwith the notice of opposition.

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Union of India - Subsection

Section 51(2)(a) in Protection of Plant Varieties and Farmers' Rights Rules, 2003