23. AMENDMENTS TO THE PROTECTION OF PLANT VARIETIES AND FARMERS' RIGHTS ACT, 2001
In the Protection of Plant Varieties and Farmers' RightsAct, 2001,—(a)in section 2,—(i)clauses (d), (n) and (o) shall be omitted;(ii)for clause (q), the following clause shall be substituted, namely:—'(q) "prescribed" means,—(i)in relation to proceedings before a High Court, prescribed by rules made by the High Court; and(ii)in other cases, prescribed by rules made under this Act;';(iii)clauses (y) and (z) shall be omitted;(b)in section 44, the words "or the Tribunal" shall be omitted;(c)in Chapter VIII, for the Chapter heading, the Chapter heading "APPEALS" shall be substituted;(d)sections 54 and 55 shall be omitted;(e)in section 56,—(i)for the word "Tribunal", wherever it occurs, the words "High Court" shall be substituted;(ii)sub-section (3) shall be omitted;(f)in section 57,—(i)for the word "Tribunal", wherever it occurs, the words "High Court" shall be substituted;(ii)sub-section (5) shall be omitted;(g)sections 58 and 59 shall be omitted;(h)in section 89, the words "or the Tribunal" shall be omitted.
