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

Union of India - Subsection

Section 24(2) in The Designs Rules, 2001

(2)Upon consideration of the application and the evidence adduced by the proprietor of the design, if any, if the Controller is satisfied that a prima facie case for the restoration of the design has not been made out he shall intimate the proprietor of the design accordingly, and unless within one month from the date of such intimation the proprietor requests to be heard in the matter, the Controller shall refuse the application.