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Section 18 in The Designs Act, 2000 ["Complete Act"]

Citedby 7 docs - [View All]

Hiralal Banjara And Anr. vs Union Of India (Uoi) And Anr. on 25 June, 1957

In Re.:National Carbon Co. ... vs Unknown on 23 January, 1934

Modern Dies vs Symphony Comforts Systems Ltd. ... on 7 October, 2005

Farbenfebriken Bayer ... vs Joint Controller Of Patents And ... on 20 February, 1963

Bharat Glass Tube Limited vs Gopal Glass Works Limited on 1 May, 2008


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Central Government Act
18. Information as to existence of copyright.- On the request of any person furnishing such information as may enable the Controller to identify the design, and on payment of the prescribed fee, the Controller shall inform such person whether the registra ion still exists in respect of the design, and, if so, in respect of what classes of articles, and shall state the date of registration, and the name and address of the registered proprietor.