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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2) in The Designs Rules, 2001

(2)The opponent shall, within fourteen days of giving notice of opposition, leave at the office his written statement [and the evidence] in duplicate setting out the nature of his interest, the facts upon which he bases his opposition and the relief, which he seeks.