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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2) in Designs Act, 1911

(2)Where any person becomes entitled as mortgagee, licensee or otherwise to any interest in a 4*** registered design, he may make application to the Controller to register his title, and the Controller shall, on receipt of such application and on proof of title to his satisfaction, ---------------------------------------------------------------------