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[Cites 0, Cited by 1] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(5) in The Patents Act, 1970

(5)In any proceedings under this section, the High Court may at any time order the whole proceedings or any question or issue of fact arising therein to be referred to an official referee, commissioner or an arbitrator on such terms as the High Court may direct, and references to the High Court in the foregoing provisions of this section shall be construed accordingly.