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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(2)(i) in The Patents (Amendment) Act, 2002

(i)that the applicant is able and willing to grant, or procure the grant to the patentee and his licensees if they so desire, of a licence in respect of the other invention on reasonable terms; and