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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(8) in The Designs Rules, 2001

(8)Where a document is in a language other than English and is referred to in any statement or evidence filed in connection with any petition under section 19 or opposition thereto, an attested translation thereof in English shall be furnished in duplicate.