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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3)(a) in The Designs Rules, 2001

(a)In India, before any Court or person having by law authority to receive evidence, or before any officer empowered by such Court or person as aforesaid to administer oaths or to take affidavits;