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[Cites 0, Cited by 96] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(d) in The Patents Act, 1970

(d)the mere discovery of a new form of a known substance which does not result in the enhancement of the known efficacy of that substance or the mere discovery of any new property or new use for a known substance or of the mere use of a known process, machine or apparatus unless such known process results in a new product or employs at least one new reactant.