Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

(3)The procedure for cancelling a registration shall be such as may be prescribed:Provided that before cancelling of registration, the registered proprietor shall be given a reasonable opportunity of being heard.