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[Cites 0, Cited by 1] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(5) in The Patents Act, 1970

(5)A notice of any petition for revocation of a patent under this section shall be served on all persons appearing from the register to be proprietors of that patent or to have shares or interests therein and it shall not be necessary to serve a notice on any other person.