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[Cites 0, Cited by 2] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(1)When an application for registration of a variety (other than an essentially derived variety), has been accepted and either—
(a)the application has not been opposed and the time of notice of opposition has expired; or
(b)the application has been opposed and the opposition has been rejected,
the Registrar shall register the variety.