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[Cites 0, Cited by 2] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(2) in The Patents Act, 1970

(2)In any suit for infringement of a patent by the holder of an exclusive licence under sub­section (1), the patentee shall, unless he has joined as a plaintiff in the suit, be added as a defendant, but a patentee so added as defendant shall not be liable for any costs unless he enters an appearance and takes part in the proceedings.