Section 2(1)(h) in The Patents Act, 1970

[Cites 0, Cited by 5] [Section 2(1)] [Section 2] [Entire Act]

(h)"Government undertaking" means any industrial undertaking carried on—

(i)by a department of the Government, or

(ii)by a corporation established by a Central, Provincial or State Act, which is owned or controlled by the Government, or

(iii)by a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956), or

(iv)by an institution wholly or substantially financed by the Government;

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