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[Cites 0, Cited by 0] [Section 115BBF(4)] [Section 115BBF] [Entire Act]

Union of India - Subsection

Section 115BBF(4)(g) in The Income Tax Act, 1961

(g)"patented article" and "patented process" shall have the meanings respectively assigned to them in clause (o) of sub-section (1) of section 2 of the Patents Act;