Section 32(2)(h) in Agricultural And Processed Food Products Export Development Authority Act, 1985
(h)the additional matters in respect of which the Authority may undertake measures in the discharge of its functions under clause (j) of sub-section (2) of section 10;(ha)[ the measures for registration and protect ion of the Intellectual Property rights under section 10A;] [Inserted by Act No. 20 of 2009]