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The Protection of Plant Varieties and Farmers' Rights Act, 2001 66. Relief in suits for infringement.- 1. The relief which a court may grant in any suit for infringement referred to in section 65 includes an injunction and at the option of the plaintiff, either damages or a share of the profits. 2. The order of injunction under sub-section (1) may include an ex parte injunction or any interlocutory order for any of the following matters, namely:- a. discovery of documents; b. preserving of infringing variety or documents or other evidence which are related to the subject-matter of the suit; c. attachment of such property of the defendant which the court deems necessary to recover damages, costs or other pecuniary remedies which may be finally awarded to the plaintiff.    |
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