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[Cites 0, Cited by 0] [Section 152(8)] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(8)(d) in The Income Tax Act, 2025

(d)"patentee" means the true and first inventor recorded as the patentee under the Patents Act, 1970, including joint patentees recorded as such true and first inventors;