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[Cites 0, Cited by 1] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(1) in The Designs Act, 2000

(1)All applications and communications to the Controller under this Act may be signed by, and all attendances upon the Controller may be made by or through a legal practitioner or by or through an agent whose name and address had been entered in the register of patent agents maintained under section 125 of the Patents Act, 1970 (39 of 1970).