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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(3)(c) in The Patents Act, 1970

(c)by any other person, in consequence of the applicant for the patent or any person from whom he derives title having communicated or disclosed the invention, and without the consent or acquiescence of the applicant or of any person from whom he derives title.