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The Protection of Plant Varieties and Farmers' Rights Act, 2001 46. Framing schemes, etc.- 1. The Central Government shall, for the purposes of section 41 and clause (d) of sub-section (2) of section 45, frame, by notification in the Official Gazette, one or more schemes. 2. In particular, and without prejudice to the generality of the provisions of sub-section (1), the scheme may provide for all or any of the following matters, namely:- a. the registration of the claims for the purposes of section 41 under the scheme and all matters connected with such registration; b. the processing of such claims for securing their enforcement and matters connected therewith; c. the maintenance of records and registers in respect of such claims; d. the utilisation, by way of disbursal (including apportionment) or otherwise, of any amounts received in satisfaction of such claims; e. the procedure for disbursal or apportionment by the Authority in the event of dispute regarding such claims; f. the utilisation of benefit sharing for the purposes relating to breeding, discovery or development of varieties; g. the maintenance and audit of accounts with respect to the amounts referred to in clause (d).    |
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