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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(c) in The Patents (Amendment) Act, 2002

(c)for clause (g), the following clause shall be substituted, namely:-' (g)" food" means any article of nourishment for human consumption and also includes any substance intended for the use of infants, invalids or convalescents as an article of food or drink;';