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[Cites 0, Cited by 2] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(2) in The Patents Act, 1970

(2)Where an application under section 84 is made by a person being the holder of a licence under the patent, the Controller may, if he makes an order for the grant of a licence to the applicant, order the existing licence to be cancelled, or may, if he thinks fit, instead of making an order for the grant of a licence to the applicant, order the existing licence to be amended.