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[Cites 0, Cited by 1] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(7) in The Atomic Energy Act, 1962

(7)Any invention in the field of atomic energy conceived whether in establishments controlled by the Central Government or under any contract, sub-contract, arrangement or other relationship with the Central Government shall be deemed to have been made or conceived by the Central Government, irrespective of whether such contract, sub-contract, arrangement or other relationship involves financial participation of or assistance from the Central Government.