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Union of India - Section

Section 68 in The Patents Act, 1970

68. Assignments, etc., not to be valid unless in writing and duly executed.—An assignment of a patent or of a share in a patent, a mortgage, licence or the creation of any other interest in a patent shall not be valid unless the same were in writing and the agreement between the parties concerned is reduced to the form of a document embodying all the terms and conditions governing their rights and obligations and duly executed.