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[Cites 0, Cited by 0] [Section 84(6)] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(6)(iv) in The Patents (Amendment) Act, 2002

(iv)as to whether the applicant has made efforts to obtain a licence from the patentee on reasonable terms and conditions and such efforts have not been successful within a reasonable period as the Controller may deem fit: Provided that this clause shall not be applicable in case of national emergency or other circumstances of extreme urgency or in case of public non- commercial use or on establishment of a ground of anti- competitive practices adopted by the patentee, but shall not be required to take into account matters subsequent to the making of the application.