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[Cites 0, Cited by 1] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(4) in The Patents Act, 1970

(4)Without prejudice to the provisions contained in sub-section (1), a patent may be revoked by the High Court on the petition of the Central Government, if the High Court is satisfied that the patentee has without reasonable cause failed to comply with the request of the Central Government to make, use or exercise the patented invention for the purposes of Government within the meaning of section 99 upon reasonable terms.