Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(f) in The Patents (Amendment) Act, 2002 (f)for clause (j), the following clauses shall be substituted, namely:-' (j)" invention" means a new product or process involving an inventive step and capable of industrial application;
