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[Cites 0, Cited by 7] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Patents Act, 1970

(2)No suit or other proceeding shall be commenced or prosecuted in respect of an infringement of a patent committed between the date on which the patent ceased to have effect and the date of the publication of the application for restoration of the patent.