Section 157A(b) in The Patents (Amendment) Act, 2002
(b)take any action including the revocation of any patent which it considers necessary in the interest of the security of India by issue of a notification in the Official Gazette to that effect. Explanation.- For the purposes of this section, the expression" security of India" includes any action necessary for the security of India which-(i)relates to fissionable materials or the materials from which they are derived; or(ii)relates to the traffic in arms, ammunition and implements of war and to such traffic in other goods and materials as is carried on directly or indirectly for the purpose of supplying a military establishment; or(iii)is taken in time of war or other emergency in international relations.'.
