Section 15(4)(vii) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4)(vii) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(vii)is prohibited for use as a name or emblem for any of the purposes mentioned in section 3 of the Emblems and Names (Protection of Improper Use) Act, 1950 (52 of 1950); or

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Union of India - Subsection

Section 15(4)(vii) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001