Section 84(7)(a) in The Patents Act, 1970

[Cites 0, Cited by 1] [Section 84(7)] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(7)(a) in The Patents Act, 1970

(a)if, by reason of the refusal of the patentee to grant a licence or licences on reasonable terms,—

(i)an existing trade or industry or the development thereof or the establishment of any new trade or industry in India or the trade or industry of any person or class of persons trading or manufacturing in India is prejudiced; or

(ii)the demand for the patented article has not been met to an adequate extent or on reasonable terms; or

(iii)a market for export of the patented article manufactured in India is not being supplied or developed; or

(iv)the establishment or development of commercial activities in India is prejudiced; or

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Union of India - Subsection

Section 84(7)(a) in The Patents Act, 1970