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[Cites 0, Cited by 0] [Section 117A] [Entire Act]

Union of India - Subsection

Section 117A(1) in The Patents (Amendment) Act, 2002

(1)Save as otherwise expressly provided in sub- section (2), no appeal shall lie from any decision, order or direction made or issued under this Act by the Central Government, or from any act or order of the Controller f r the purpose of giving effect to any such decision, order or direction.