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[Cites 0, Cited by 1] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(3) in The Patents Act, 1970

(3)any machine, apparatus or other article in respect of which the patent is granted or any article made by the use of the process in respect of which the patent is granted, may be made or used, and any process in respect of which the patent is granted may be used, by any person, for the purpose merely of experiment or research including the imparting of instructions to pupils; and