Section 42(1)(a) in The Designs Act, 2000

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1)(a) in The Designs Act, 2000

(a)to require the purchaser, lessee, or licensee to acquire from the vendor, lessor, or licensor or his nominees, or to prohibit him from acquiring or to restrict in any manner or to any extent his right to acquire from any person or to prohibit him from acquiring except from the vendor, lessor, or licensor or his nominees any article other than the article in respect of which a design is registered; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 42(1)(a) in The Designs Act, 2000