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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(a) in The Patents (Amendment) Act, 2002

(a)any act of making, constructing, using or selling a patented invention solely for uses reasonably relating to the development and submission of information required under any law for the time being in force, in India, or in a country other than India that regulates the manufacture, construction, use or sale of any product;