2. Substitution of certain words for the words" High Court" and" Court".-
In the Patents Act, 1970 (39 of 1970 ) (hereinafter referred to as the principal Act), for the words" High Court" wherever they occur in sections 21, 43 and 71 and the word" Court" o curring in sections 21 and 71, the words" Appellate Board" and" Board" shall respectively be substituted.
