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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Designs Rules, 2001

(3)Any application for registration of design, application for extension of copyright, petition for cancellation of registration of design and application for rectification of Register of Design alongwith the prescribed fees authorized or required may be filed, left, made or given to the branch offices also by the applicant.