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[Cites 0, Cited by 1] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Designs Act, 2000

(2)The registration of a design shall not be invalidated by reason only of the exhibition or use of or the publication of a description or representation of the design in India during the period specified in this section as that within which the application may be made.