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The Protection of Plant Varieties and Farmers' Rights Act, 2001 Chapter V Surrender and Revocation of Certificate and Rectification and Correction of Register 33. Surrender of certificate of registration.- 1. A breeder of a variety registered under this Act may, at any time by giving notice in the prescribed manner to the Registrar, offer to surrender his certificate of registration. 2. Where such an offer is made, the Registrar shall notify in the prescribed manner every registered agent or registered licensee relating to such certificate. 3. Any of such agent or licensee may, within the prescribed period after such notification, give notice to the Registrar of his opposition to the surrender and where any such notice is given, the Registrar shall intimate the contents of such notice to t e breeder of such variety. 4. If the Registrar is satisfied after hearing the applicant and all the opponents, if desirous of being heard, that the certificate of registration may properly be surrendered, he may accept the offer and by order revoke the certificate of registration    |
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