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[Cites 0, Cited by 2] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(5) in The Designs Act, 2000

(5)Notwithstanding anything contained in sub-section (2), the date of expiration of the copyright in the designs registered before the commencement of this Act shall, subject to the provisions of this Act, be the date immediately after the period of five years for which it was registered or the date immediately after the period of five years for which the extension of the period of copyright for a second period from the expiration of the original period has been made.