Section 9 in The Semiconductor Integrated Circuits Layout-Design Act, 2000
9. Withdrawal of acceptance.—
Where after the acceptance of an application for registration of layout-design, but before its registration, the Registrar is satisfied that the layout-design is prohibited of registration under section 7, the Registrar may, after hearing the applicant if he so desires, withdraw the acceptance and proceed as if the application had not been accepted.
