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[Cites 0, Cited by 51] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4) in The Patents Act, 1970

(4)The examination and investigations required under section 12 and this section shall not be deemed in any way to warrant the validity of any patent, and no liability shall be incurred by the Central Government or any officer thereof by reason of, or in connection with, any such examination or investigation or any report or other proceedings consequent thereon.