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 43] [Entire Act] Union of India - Subsection Section 43(2) in The Designs Act, 2000 (2)The Controller may, if he sees fit, require—(a)any such agent to be resident in India;(b)any person not residing in India to employ an agent residing in India;(c)the personal signature or presence of any applicant or other person.
