Section 49(1)(b) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

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Union of India - Subsection

Section 49(1)(b) in The Semiconductor Integrated Circuits Layout-Design Act, 2000

(b)in any appeal to the Board from an order of the Registrar on an application for registration of a layout-design—

(i)which is not opposed, and the application is either refused by the Registrar or is accepted by him subject to any amendments or modifications, or

(ii)which has been opposed and the Registrar considers that his appearance is necessary in the public interest,