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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(6) in Designs Act, 1911

(6)A design when registered shall be registered as of the date of the application for registration.Registration of designs in new classes. 44.Registration of designs in new classes. Where a design has been registered in one or more classes of goods, the application of the proprietor of the design to register it in ---------------------------------------------------------------------