Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] Union of India - Subsection Section 18(c) in The Patents (Amendment) Act, 2002 (c)in sub- section (3), after the words" shall be taken of any", the words" personal document or secret trial or" shall be inserted.
