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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(1)(vii) in The Patents (Amendment) Act, 2002

(vii)that the licence is granted with a predominant purpose of supplying in Indian market and in the case of semi- conductor technology, the licence granted is to work the invention for public non- commercial use and in the case, the licence granted to re edy a practice determined after judicial or administrative process to be anti- competitive, licensee shall be permitted to export the patented product.