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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(9)(b) in Protection of Plant Varieties and Farmers' Rights Rules, 2003

(b)In case of transmission by electronic mail, the electronic receipt with the recognised digital signature, by the applicant or the person, who has made the representation, shall be the proof of the receipt.