Legal Document View

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
[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(2)(b) in The Patents Act, 1970

(b)whether a patentee is or is not a party to the proceedings, put in issue the validity of the patent without petitioning for its revocation.