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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(a) in The Protection Of Plant Varieties And Farmers' Rights Regulations, 2006

(a)when a variety is advertised, offered for sale or marketed, it shall be permitted to associate a trademark, trade name or other similar indication with a registered variety denomination after informing the Registrar in writing;