Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] Union of India - Subsection Section 19(3) in Protection of Plant Varieties and Farmers' Rights Rules, 2003 (3)The Registrar-General shall be a person having proven managerial, or legal or Intellectual Property Rights or agricultural development experience.
