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[Cites 0, Cited by 0] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(2) in The Patents Act, 1970

(2)The court may also order that the goods which are found to be infringing and materials and implements, the predominant use of which is in the creation of infringing goods shall be seized, forfeited or destroyed, as the court deems fit under the circumstances of the case without payment of any compensation.