Section 5(2)(d) in The Designs Rules, 2001

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Union of India - Subsection

Section 5(2)(d) in The Designs Rules, 2001

(d)Subject to the approval of the competent authority any applicant or an agent may deposit money in advance once in a financial year and request the Controller to realise any fee payable by him from the said deposit and in such case date of the receipt of the request to realise the fee or the date on which the request to realise the fee is deemed to have been received, whichever is earlier, shall be taken as date of payment of fee:

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Union of India - Subsection

Section 5(2)(d) in The Designs Rules, 2001