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Citedby 4 docs
In Re: Inventions And Designs Act, ... vs Unknown on 19 May, 1896
Indian Vacuum Brake Co., Ltd. vs E.S. Luard on 14 July, 1925
P. Banerjee vs Commr. Of Income-Tax on 10 July, 1956
Lallubhai Chakubhai Jariwala vs Chimanlal Chunilal And Co. on 3 April, 1935

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[Complete Act]
Central Government Act
Section 35 in The Designs Act, 2000
35. Refusal to register a design in certain cases.-
(1) The Controller may refuse to register a design of which the use would, in his opinion, be contrary to public order or morality.
(2) An appeal shall lie to the High Court from an order of the Controller under this section.
Appeals to the High Court.