Section 2(b) in The Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007
(b)"intellectual property" means a copyright as defined in the Copyright Act, 1957, trade mark as defined in the Trade Marks Act,1999, [***] [Omitted 'patent as defined in the Patents Act, 1970' by Notification No. G.S.R. 581(E), dated 22.6.2018 (w.e.f. 8.5.2007).], design as defined in the Designs Act, 2000 and geographical indications as defined in the Geographical Indications of Goods (Registration and Protection) Act, 1999;
