Section 15(1)(a) in The Designs Act, 2000

[Cites 0, Cited by 1] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(a) in The Designs Act, 2000

(a)(if exact representations or specimens were not furnished on the application for registration) furnish to the Controller the prescribed number of exact representations or specimens of the design; and, if he fails to do so, the Controller may, after giving notice thereof to the proprietor, erase his name from the register and thereupon the copyright in the design shall cease; and

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Union of India - Subsection

Section 15(1)(a) in The Designs Act, 2000