(1) No suit-- (a) for the infringement of a variety registered under this Act; or (b) relating to any right in a variety registered under this Act, shall be instituted in any court inferior to a District Court having jurisdiction to try the suit. (2) For the purposes of clauses (a) and (b) of sub-section (1) , District Court having jurisdiction shall mean the District Court within the local limit of whose jurisdiction the cause of action arises.Open in Lexace · Ask the AI about this section
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