Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(i) in The Patents (Amendment) Act, 2002 (i)for clause (u), the following clause shall be substituted, namely:-' (u)" prescribed" means,-(A) in relation to proceedings before a High Court, prescribed by rules made by the High Court;
