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[Cites 0, Cited by 7] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(2) in The Patents Act, 1970

(2)In any suit for infringement of a patent by the making, using or importation of any machine, apparatus of other article or by the using of any process or by the importation, use or distribution or any medicine or drug, it shall be a ground for defence that such making, using, importation or distribution is in accordance with any one or more of the conditions specified in section 47.