In the PatentsAct, 1970,—(a)in section 2, in sub-section (1),—(i)clause (a) shall be omitted;(ii)in clause (u), sub-clause (B) shall be omitted;(b)in section 52, the words "Appellate Board or", wherever they occur, shall be omitted;(c)in section 58,—(i)the words "the Appellate Board or", wherever they occur, shall be omitted;(ii)the words "as the case may be" shall be omitted;(d)in section 59, the words "the Appellate Board or" shall be omitted;(e)in section 64, in sub-section (1), the words "by theAppellate Board" shall be omitted;(f)in section 71, for the words "Appellate Board" and "Board", wherever they occur, the words "High Court" shall be substituted;(g)in section 76, the words "or Appellate Board" shall be omitted;(h)in section 113,—(i)in sub-section (1),—(A)the words "the Appellate Board or", wherever they occur, shall be omitted;(B)the words "as the case may be" shall be omitted;(ii)in sub-section (3), the words "or theAppellate Board" shall be omitted;(i)in Chapter XIX, for the Chapter heading, the Chapter heading "APPEALS" shall be substituted;(j)sections 116 and 117 shall be omitted;(k)in section 117A, for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(l)sections 117B, 117C and 117D shall be omitted;(m)in section 117E, for the words "Appellate Board", wherever they occur, the words "High Court" shall be substituted;(n)sections 117F, 117G and 117H shall be omitted;(o)in section 151,—(i)in sub-section (1), the words "or the Appellate Board", at both the places where they occur, shall be omitted;(ii)in sub-section (3), for the words "theAppellate Board or the courts, as the case may be", the words "the courts" shall be substituted;(p)in section 159, in sub-section (2), clauses (xiia), (xiib) and (xiic) shall be omitted.
