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[Cites 0, Cited by 1] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Patents Act, 1970

(2)Without prejudice to the provisions of sub-section (1), an application for the registration of the title of any person becoming entitled by assignment to a patent or a share in a patent or becoming entitled by virtue of a mortgage, licence or other instrument to any other interest in a patent may be made in the prescribed manner by the assignor, mortgagor, licensor or other party to that instrument, as the case may be.