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[Cites 0, Cited by 4] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(4) in The Patents Act, 1970

(4)The Controller, if satisfied that the reasonable requirements of the public with respect to the patented invention have not been satisfied or that the patented invention is not worked in the territory of India or that the patented invention is not available to the public at a reasonably affordable price, may grant a licence upon such terms as he may deem fit.