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Union of India - Section

Section 63 in Protection of Plant Varieties and Farmers' Rights Rules, 2003

63. Procedure on application for correction of the register under rule 6. - (1) The Registrar shall issue notice of every application under rule 62 in Form O-10 of the Third Schedule, to the registered breeder.

(2)The Registrar may accept or refuse the application or accept it subject to any condition, amendment, modification or limitation he may think fit and shall, accordingly, inform the parties in writing, provided that tests referred to in sub-section (3) of section 23 shall be conducted by the Authority in consultation with the Central Government:Provided that no application shall be rejected unless the applicant has been given a reasonable opportunity to make a representation against such rejection.