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[Cites 0, Cited by 1] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(2) in The Patents Act, 1970

(2)No order under sub-section (1) shall be made unless the Controller is satisfied—
(i)that the applicant is able and willing to grant, or procure the grant to the patentee and his licensees if they so desire, of a licence in respect of the other invention on reasonable terms; and
(ii)that the other invention has made a substantial contribution to the establishment or development of commercial or industrial activities in the territory of India.