Section 37(2)(a) in The Patents Act, 1970

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Union of India - Subsection

Section 37(2)(a) in The Patents Act, 1970

(a)if, during the continuance in force of the directions, any use of the invention is made by or on behalf of, or to the order of the Government, the provisions of sections 100,101 and 103 shall apply in relation to that use as if the patent had been granted for the invention; and

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Union of India - Subsection

Section 37(2)(a) in The Patents Act, 1970