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The Protection of Plant Varieties and Farmers' Rights Act, 2001 67. Opinion of scientific adviser.- 1. When the court has to form an opinion upon any question of fact or a scientific issue, such court may appoint an independent scientific adviser to suggest it or to inquire into and report upon the matter to enable i to form the desired opinion. 2. The scientific adviser may be paid such remuneration of expenses as the court may fix. Offences, penalties and procedure    |
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