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Semiconductor Integrated Circuits Layout-Design Act, 2000 13. Registration. 1. Subject to the provisions of section 9, when an application for the registration of the layout-design has been accepted and either- a. the application has not been opposed and time for notice of opposition has expired; or b. the application has been opposed and the opposition has been decided in favour of the applicant, the Registrar shall register the said layout-design in the register and the layout-design shall be registered as of the date of the making of the said application and that date shall be deemed to be the date of registration. 1. 2. On the registration of a layout-design, the Registrar shall issue to the applicant a certificate in the prescribed form of the registration thereof sealed with the seal of the Semiconductor Integrated Circuits Layout-Design Registry. 3. Where registration of a layout-design is not completed within twelve months from the date of the application by reason of default on the part of the applicant, the Registrar may, after giving notice to the applicant in the prescribed manner, treat the application as abandoned unless it is completed within the time specified in that behalf in the notice. 4. The Registrar may amend the register or a certificate of registration for the purpose of correcting a clerical error or an obvious mistake.    |
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