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[Cites 0, Cited by 1] [Section 64(2)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2)(b) in The Patents Act, 1970

(b)where the patent is for a process or for a product as made by a process described or claimed, the importation into India of the product made abroad by that process shall constitute knowledge or use in India of the invention on the date of the importation, except where such importation has been for the purpose of reasonable trial or experiment only.