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[Cites 0, Cited by 0] [Section 28(9)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(9)(c) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001

(c)may be cancelled by the Registrar on the application in the prescribed manner of any person other than the breeder, his successor, the registered agent or the registered licensee on any of the following grounds, namely:—
(i)that the breeder of a variety or his successor or the registered agent or registered licensee of such variety, misrepresented, or failed to disclose, some fact material to the application for registration under sub-section (4) which if accurately represented or disclosed would have justified the refusal of the application for registration of the registered agent or registered licensee;
(ii)that the registration ought not to have been effected having regard to the right vested in the applicant by virtue of a contract in the performance of which he is interested;