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Section 19(2) in The Designs Act, 2000 ["Section 19"] ["Complete Act"]

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M/S Godrej Sara Lee Limited vs Reckitt Benckiser Australia ... on 29 January, 2010


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Central Government Act
(2) An appeal shall lie from any order of the Controller under this section to the High Court, and the Controller may at any time refer any such petition to the High Court, and the High Court shall decide any petition so referred.
Designs to bind Government.