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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(2) in The Manipur Hill Areas Autonomous District Council Act, 2000

(2)The District Council may, subject to the provisions of other laws in force, register and regulate intellectual property rights of Tribal or Non-Tribal communities or person traditionally recognised to have right in respect of any knowledge, skill, process of applications of the same and products thereof, and lay down the terms and conditions for exercising the rights.