Section 117A(2) in The Patents (Amendment) Act, 2002
(2)An appeal shall lie to the Appellate Board from any decision, order or direction of the Controller or Central Government under section 15, section 16, section 17, section 18, section 19, section 20, section 25, section 27, section 28, section 51, sec ion 54, section 57, section 60, section 61, section 63, section 66, sub- section (3) of section 69, section 78, sub- sections (1) to (5) of section 84, section 85, section 88, section 91, section 92 and section 94.
