Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 46] [Entire Act] Union of India - Subsection Section 46(3) in Designs Act, 1911 (3)The register of designs shall be prima facie evidence of any matters by this Act directed or authorised to be entered therein. Copyright in Registered Designs. Copyright in Registered DesignsCopyright on registration.
