Section 2(1)(t) in The Patents Act, 1970

[Cites 0, Cited by 9] [Section 2(1)] [Section 2] [Entire Act]

(t)"person interested" includes a person engaged in, or in promoting, research in the same field as that to which the invention relates;

(ta)"pharmaceutical substance" means any new entity involving one or more inventive steps;

(A)in relation to proceedings before a High Court, prescribed by rules made by the High Court;

(B)in relation to proceedings before the Appellate Board, prescribed by rules made by the Appellate Board; and

(C)in other cases, prescribed by rules made under this Act;

(v)"prescribed manner" includes the payment of the prescribed fee;

(u)"prescribed" means,—

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