(1) A breeder or other person making application for registration of any variety under Chapter III shall disclose in the application the information regarding the use of genetic material conserved by any tribal or rural families in the breeding or development of such variety. (2) If the breeder or such other person fails to disclose any information under sub-section (1) , the Registrar may, after being satisfied that the breeder or such person has wilfully and knowingly concealed such information, reject the application for registration.Open in Lexace · Ask the AI about this section
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