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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(2)If the accused proves to the court that he has made such application within the time so limited or within such further time as the court for sufficient cause allow, the further proceedings in the prosecution shall stand stayed till the disposal of such application for rectification.