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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

(2)The Appellate Board shall, while granting the permission for the use of a registered layout-design under sub-section (1), determine the amount of royalty to be paid by the Government or the person authorised by the Government, as the case may be, to the registered proprietor of such layout-design for such permitted use.