Section 66(2)(c) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

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Union of India - Subsection

Section 66(2)(c) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(c)attachment of such property of the defendant which the court deems necessary to recover damages, costs or other pecuniary remedies which may be finally awarded to the plaintiff.

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Union of India - Subsection

Section 66(2)(c) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001