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[Cites 0, Cited by 1] [Section 10(4)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4)(ii) in The Patents Act, 1970

(ii)if the applicant mentions a biological material in the specification which may not be described in such a way as to satisfy clauses (a) and (b), and if such material is not available to the public, the application shall be completed by depositing the material to an international depository authority under the Budapest Treaty and by fulfilling the following conditions, namely:—