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 40] [Entire Act] Union of India - Subsection Section 40(3) in The Designs Rules, 2001 (3)The Controller shall furnish the applicant with a copy each of the notice of opposition and the written statement [and the evidence] [ Inserted by S.O. 1460(E), dated 17.6.2008 (w.e.f. 17.6.2008). ].
