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Patents Act, 1970 130. Removal from register of patent agents and restoration (1) The Central Government may remove the name of any person from the register when it is satisfied, after giving that person a reasonable opportunity of being heard and after such further inquiry, if any, as it thinks fit to make- (i) that his name has been entered in the register by error or on account of misrepresentation or suppression of material fact; or (ii) that he has been convicted of any offence and sentenced to a term of imprisonment or has been guilty of misconduct in his professional capacity which in the opinion of the Central Government renders him unfit to be kept in the register. (2) The Central Government may, on application and on sufficient cause being shown, restore to the register the name of any person removed there from.    |
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