In section 67 of the principal Act, for sub- section (4), the following sub- sections shall be substituted, namely:-" (4) Notwithstanding anything contained in sub- section (1), it shall be lawful for the Controller to keep the register of patents or any part thereof in computer floppies, diskettes or any other electronic form subject to such safeguards as may be prescr bed.(5) Notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872 ), a copy of, or extracts from, the register of patents, certified to be a true copy under the hand of the Controller or any officer duly authorised by the Controller in th s behalf shall, in all legal proceedings, be admissible in evidence.(6)In the event the register is kept wholly or partly in computer floppies, diskettes or any other electronic form,-(a) reference in this Act to an entry in the register shall be deemed to include reference to a record of particulars kept in computer floppies, diskettes or any other electronic form and comprising the register or part of the register;(b)references in this Act to particulars being registered or entered in the register shall be deemed to include references to the keeping of record of those particulars comprising the register or part of the register in computer floppies, diskettes or a y other electronic form; and(c)references in this Act to the rectification of the register are to be read as including references to the rectification of the record of particulars kept in computer floppies, diskettes or any other electronic form and comprising the register or part of the register.".
