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 91(2)] [Section 91] [Entire Act] Union of India - Subsection Section 91(2)(ii) in The Patents (Amendment) Act, 2002 (ii)that the other invention has made a substantial contribution to the establishment or development of commercial or industrial activities in the territory of India.