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[Cites 0, Cited by 0] [Section 115BBF(4)] [Section 115BBF] [Entire Act]

Union of India - Subsection

Section 115BBF(4)(f) in The Income Tax Act, 1961

(f)"patentee" means the person, being the true and first inventor of the invention, whose name is entered on the patent register as the patentee, in accordance with the Patents Act, and includes every such person, being the true and first inventor of the invention, where more than one person is registered as patentee under that Act in respect of that patent;