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TABLE OF CONTENTS

Section 3
Controller and other officers
Section 4
Prohibition of registration of certain designs
Section 5
Application for registration of designs
Section 6
Registration to be in respect of particular article
Section 7
Publication of particulars of registered designs
Section 8
Power of Controller to make orders regarding substitution of application, etc.
Section 9
Certificate of registration
Section 10
Register of designs

Section 11
Copyright on registration
Section 12
Restoration of lapsed designs
Section 13
Procedure for disposal of applications for restoration of lapsed designs
Section 14
Rights of proprietor of lapsed design which have been restored
Section 15
Requirements before delivery on sales
Section 16
Effect of disclosure on copyright
Section 17
Inspection of registered designs
Section 18
Information as to the existence of copyright
Section 19
Cancellation of registration
Section 20
Designs to bind Government

Section 21
Provisions as to exhibitions

Section 22
Piracy of registered design
Section 23
Application of certain provisions of the Act as to patents to designs

Section 24
Fees
Section 25
Notice of trust not to be entered in registers
Section 26
Inspection of and extracts from registers
Section 27
Privilege of reports of Controller
Section 28
Prohibition and publication of specification, drawings, etc. where application abandoned, etc.
Section 29
Power of Controller to correct clerical errors
Section 30
Entry of assignment and transmissions in registers
Section 31
Rectification of register

Section 32
Powers of Controller in proceedings under Act
Section 33
Exercise of discretionary power by Controller
Section 34
Power of Controller to take directions of the Central Government
Section 35
Refusal to register a design in certain cases
Section 36
Appeals to High Court

Section 37
Evidence before the Controller
Section 38
Certificate of Controller to be evidence
Section 39
Evidence of documents in patent office
Section 40
Applications and notices by post
Section 41
Declaration by infant, lunatic, etc.
Section 42
Avoidance of certain restrictive conditions

Section 43
Agency

Section 44
Reciprocal arrangement with the United Kingdom and other convention countries or group of countries or inter-governmental organizations
Section 45
Report of the Controller to be placed before Parliament
Section 46
Protection of security of India
Section 47
Power of Central Government to make rules

Section 48
Repeal and savings