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Union of India - Section

Section 63 in Designs Act, 1911

63.

Entry of assignments and transmissions in registers. 3[(1) Where a person becomes entitled by assignment, transmission or other operation of law 4* to the copyright in a registered design, he may make application to the Controller to register his title, and the Controller shall, on receipt of such application and on proof of title to his satisfaction, register him as the proprietor of such 4 * design, and shall cause an entry to be made in the prescribed manner in the register of the assignment, transmission or other instrument affecting the title.
(2)Where any person becomes entitled as mortgagee, licensee or otherwise to any interest in a 4*** registered design, he may make application to the Controller to register his title, and the Controller shall, on receipt of such application and on proof of title to his satisfaction, ---------------------------------------------------------------------