Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(8) in The Patents Act, 1970

(8)A claim in a complete specification of a patent shall not be invalid by reason only of—
(a)the publication or use of the invention so far as claimed in that claim on or after the priority date of such claim; or
(b)the grant of another patent which claims the invention, so far as claimed in the first mentioned claim, in a claim of the same or a later priority date.