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Designs Act, 1911 76. Agency (1) All applications and communications to the Controller under this Act may be signed by and all attendances upon the Controller may be made by or through a legal practitioner or by or through an agent authorized to the satisfaction of the Controller. (2) The Controller may if he sees fit require - (a) any such agent to be resident in India ; (b) any person not residing in India to employ an agent residing in India ; (c) the personal signature or presence of any applicant or other person.    |
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