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 19] [Entire Act]

Union of India - Subsection

Section 19(4) in Protection of Plant Varieties and Farmers' Rights Rules, 2003

(4)The term of office of the Registrar-General shall be a period of five years or until he attains the age of sixty years, whichever is earlier:Provided that no candidate who may not have at least two years tenure in the office shall be appointed as Registrar-General.[* * *]