Section 24(6)(ii) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

[Cites 0, Cited by 0] [Section 24(6)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(6)(ii) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(ii)in the case of extant varieties, fifteen years from the date of the notification of that variety by the Central Government under section 5 of the Seeds Act, 1966 (54 of 1966); and

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Union of India - Subsection

Section 24(6)(ii) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001