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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(c) in The Patents (Amendment) Act, 2002

(c)for sub- section (5), the following sub- section shall be substituted, namely:-" (5) The claim or claims of a complete specification shall relate to a single invention, or to a group of inventions linked so as to form a single inventive concept, shall be clear and succinct and shall be fairly based on the matter disclosed in the spe ification.".