Section 25(2)(b) in The Patents Act, 1970

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Union of India - Subsection

Section 25(2)(b) in The Patents Act, 1970

(b)that the invention so far as claimed in any claim of the complete specification has been published before the priority date of the claim—

(i)in any specification filed in pursuance of an application for a patent made in India on or after the 1st day of January, 1912; or

(ii)in India or elsewhere, in any other document: