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[Cites 0, Cited by 1] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(5) in The Patents Act, 1970

(5)Notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872), a copy of, or extracts from, the register of patents, certified to be a true copy under the hand of the Controller or any officer duly authorised by the Controller in this behalf shall, in all legal proceedings, be admissible in evidence.