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The Protection of Plant Varieties and Farmers' Rights Act, 2001 30. Researcher's Rights.- Nothing contained in this Act shall prevent- a. the use of any variety registered under this Act by any person using such variety for conducting experiment or research; and b. the use of a variety by any person as an initial source of variety for the purpose of creating other varieties: Provided that the authorisation of the breeder of a registered variety is required where the repeated use of such variety as a parental line is necessary for commercial production of such other newly developed variety.    |
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