The Disaster Management Act, 2005

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Section 43, Agency

Section 36, Appeals to the High Court.

Section 5, Application for registration of designs

Section 23, Application of certain provisions of the Act as to patents to designs

Section 40, Applications and notices by post

Section 42, Avoidance of certain restrictive conditions

Section 19, Cancellation of registration.

Section 38, Certificate of Controller to be evidence.

Section 9, Certificate of registration

Section 3, Controller and other officers.

Section 11, Copyright on registration.

Section 41, Declaration by infant, lunatic, etc.

Section 2, Definitions

Section 20, Designs to bind Government.

Section 16, Effect of disclosure on copyright.

Section 30, Entry of assignment and transmissions in registers.

Section 37, Evidence before the Controller.

Section 39, Evidence of documents in patent office.

Section 33, Exercise of discretionary power by Controller

Section 24, Fees.