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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(3) in Protection of Plant Varieties and Farmers' Rights Rules, 2003

(3)In the eventuality of the breeder failing or defaulting to tender his opposition, within a period of three months, from the date of receipt of the notice for compensation, it shall be presumed that he has no opposition to such claim and accordingly such claim shall be decided.