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[Cites 0, Cited by 2] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(3A) in The Bombay City Civil Court Act, 1948

(3A)"intellectual property matters" means the suits and civil proceedings relating to trade marks, copyright, patents, designs and geographical indications, plant varieties and the rights of farmers and plant breeders and Lay-out design (Topographies) of Integrated Circuits;