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Semiconductor Integrated Circuits Layout-Design Act, 2000 14. Jointly owned layout-design. 1. Save as provided in sub-section (2 ), nothing in this Act shall authorise the registration of two or more persons who claim to be the creator of a layout-design. 2. Where the relation between two or more persons claiming to be the creator of layout-design are such that- a. both of them or all of them have put the combined intellectual effort in creating such design; or b. in relation to the creation of such layout-design both of them or all of them are connected in such manner that intellectual effort of each of them are not distinguishable in creation of such layout-design, those persons may be registered as joint proprietor of the layout-design and this Act shall have effect in relation to any right to the use of the layout-design vested in those persons as if in those rights vested in a single person.    |
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