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Designs Act, 1911

Contents
Sections Particulars
1 Short title extent and commencement
2 Definitions
2A Rule of construction in application of Act to Part B States
Part I [Comprising ss.3 to 42 both inclusive have been omitted by the Patents Act1970(39of1970) s.12andSch.w.e.f. 20-4-1972]
Part II
43 Application for registration of designs
44 Registration of designs in new classes
45 Certificate of registration
46 Register of Designs
47 Copyright on registration
48 Requirements before delivery on sales
49 Effect of disclosure on copyright
50 Inspection of registered designs
51 Information as to existence of copyright
51A Cancellation of registration
51B Designs to bind government
52 Provisions as to exhibitions
53 Piracy of registered design
54 Application of certain provisions of the Act as to patents to designs
Part III
55 Patent Office
56 Officers and clerks [Repealed by s. 162 and Sch. of Patents Act 1970 w.e.f. 20-4-1972

57 Fees
58 Notice of trust not to be entered in registers
59 Inspection of and extracts from registers
59A Information relating to patents
60 Privilege of reports of Controller
61 Prohibition of publication of specification drawings etc. where application abandoned etc.
62 Power of Controller to correct clerical errors
63 Entry of assignments and transmissions in registers
64 Rectification of register
65 Powers of Controller in proceedings under Act
66 [Publication of patented inventions] Repealed by the Patents Act 1970 (39 of 1970) section 162 and Schedule w.e.f. 20-4-1972.
67 Exercise of discretionary power by Controller
68 Power of Controller to take directions of the Central Government
69 Refusal to grant patent etc. in certain cases
70 Appeals to the Central Government
70A Evidence before the Controller
71 Certificate of Controller to be evidence
71A Evidence of documents in Patent Office
72 [Transmission of copies of specifications etc. and inspection thereof] Repealed by the Patents Act 1970 (39 of 1970) section 162 and Schedule w.e.f. 20-4-1972
73 Applications and notices by post
74 Declaration by infant lunatic etc.
74A Security for costs [Repealed by the Patents Act 1970 section 162 and Schedule (39 of 1970) w.e.f. 20-4-1972
75 Subscription and verification of certain documents
76 Agency
77 Power for Central Government to make rules
78 Wrongful use of words "Patent Office" [Repealed by the Patents Act 1970 (39 of 1970) s. 162 and Schedule w.e.f. 20-4-1972]
78A Reciprocal arrangement with United Kingdom and other Commonwealth Countries
78B Special provisions relating to applications relevant or defense purposes
78C Special provisions in respect of applications for patents in the field of food drug or medicine
78D Consequences of directions under section 78B or section 78C
78E Contravention of directions under section 78B
79 Saving for prerogative
80 Repeal and saving
81 Substitution of patents for rights under repealed Act


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