107A. Certain acts not to be considered as infringement.—For the purposes of this Act,—
(a)any act of making, constructing, using, selling or importing a patented invention solely for uses reasonably related to the development and submission of information required under any law for the time being in force, in India, or in a country other than India, that regulates the manufacture, construction, use, sale or import of any product;(b)importation of patented products by any person from a person who is duly authorised under the law to produce and sell or distribute the product,shall not be considered as a infringement of patent rights.
