Section 73 in The Semiconductor Integrated Circuits Layout-Design Act, 2000
73. Exercise of discretionary power by Registrar.—
Subject to the provisions of section 76, the Registrar shall not exercise any discretionary or other power vested in him by this Act or the rules made thereunder adversely to a person applying for the exercise of the power without (if so required by that person within the prescribed time) giving to the person an opportunity of being heard.
