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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(2) in The Patents (Amendment) Act, 2002

(2)No licence granted by the Controller shall authorise the licensee to import the patented article or an article or susbtance made by a patented process from abroad where such importation would, but for such authorisation, constitute an infringement of the rights of the patentee.