Section 67 — Opinion of scientific adviser.

The Protection of Plant Varieties and Farmers Rights Act, 2001
(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 it to from the desired opinion. (2) The scientific adviser may be paid such remuneration or expenses as the court may fix.

Official Hindi (PDF) ↗

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