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Semiconductor Integrated Circuits Layout-Design Act, 2000 Chapter X Miscellaneous 68. Protection of security of India. Notwithstanding anything contained in this Act, the Registrar shall- a. not disclose any information relating to the registration of a layout-design or any application relating to the registration of a layout-design under this Act which the Central Government considers prejudicial to the interest of the security of India; and b. take any action, including the cancellation of registration of a layout-design registered under this Act, which the Central Government may, by notification in the Official Gazette, specify in the interest of security of India. Explanation.- For the purposes of this section, the expression ''interest of the security of India'' means any action necessary for the security of India which relates to the use of a layout-design or a semiconductor integrated circuit incorporating a layout-design or an article incorporating such semiconductor integrated circuit and which - a. relates to fissionable materials or the materials from which they are derived; or b. relates to the traffic in arms, ammunition and implements of war and to such traffic in other goods and materials as is carried on directly or indirectly for the purpose of supplying a military establishment; or c. is taken in time of war or other emergency in international relations.    |
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