In section 25 of the principal Act,-(a) in sub- section (1), after clause (i), the following clauses shall be inserted, namely:-" (j) that the complete specification does not disclose or wrongly mentions the source or geographical origin of biological material used for the invention;(k)that the invention so far as claimed in any claim of the complete specification is anticipated having regard to the knowledge, oral or otherwise, available within any local or indigenous community in India or elsewhere,";(b)in sub- section (2), for the words" shall give", the words" may, if so desired, give" shall be substituted;(c)in sub- section (3), after the words" shall be taken of any", the words" personal document or secret trial or" shall be inserted.
