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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(xxxix) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(xxxix)the manner of giving notice to the Registrar under sub-section (1) of section 33;
(xl)the manner of notifying to the registered agent or registered licensee under sub-section (2) of section 33;
(xli)the period within which the notice of opposition under sub-section (3) of section 33 may be given;
(xlii)the manner of making application under section 34;
(xliii)the manner of depositing fee payable under sub-section (2) of section 35;
(xliv)the manner of making application under sub-section (1) of section 36;
(xlv)the manner of applying to the Registrar under sub-section (2) of section 36;
(xlvi)the manner of giving notice under sub-section (4) of section 36;
(xlvii)the manner of application under sub-section (1) of section 37;
(xlviii)the manner of making application under sub-section (2) of section 37;
(xlix)the manner to apply to the Registrar under sub-section (1) of section 38;