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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(1)(ii) in The Patents (Amendment) Act, 2002

(ii)in settling the terms and conditions of a licence granted under this section, the Controller shall endeavour to secure that the articles manufactured under the patent shall be available to the public at the lowest prices consistent with the patentee deriving a reasonable advantage from their patent rights.