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[Cites 0, Cited by 2] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(3) in The Patents Act, 1970

(3)Subject to the provisions contained in this section and in section 51 and to any agreement for the time being in force, where two or more persons are registered as grantee or proprietor of a patent, then, a licence under the patent shall not be granted and share in the patent shall not be assigned by one of such persons except with the consent of the other person or persons.