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

Union of India - Subsection

Section 51(3) in The Patents Act, 1970

(3)Before giving any directions in pursuance of an application under this section, the Controller shall give an opportunity to be heard—
(a)in the case of an application under sub-section (1) to the other person or persons registered as grantee or proprietor of the patent;
(b)in the case of an application under sub-section (2), to the person in default.