Section 6 in THE TRIBUNALS REFORMS (RATIONALISATION AND CONDITIONS OF SERVICE) ORDINANCE, 2021
6. In the Patents Act, 1970,—
(a)in section 2, in sub-section (1),––(i)clause (a) shall be omitted;(ii)in clause (u), sub-clause (B) shall be omitted;(b)in section 52, the words “Appellate Board or”, wherever they occur, shall be omitted;(c)in section 58,––(i)the words “the Appellate Board or”, wherever they occur, shall be omitted;(ii)the words “as the case may be” shall be omitted;(d)in section 59, the words “the Appellate Board or” shall be omitted;(e)in section 64, in sub-section (1), the words “by the Appellate Board” shall be omitted;(f)in section 71, for the words “Appellate Board” and “Board”, wherever they occur, the words “High Court” shall be substituted;(g)in section 76, the words “or Appellate Board” shall be omitted;(h)in section 113,––(i)in sub-section (1),––(A)the words “the Appellate Board or”, wherever they occur, shall be omitted;(B)the words “as the case may be” shall be omitted;(ii)in sub-section (3), the words “or the Appellate Board” shall be omitted;(i)in Chapter XIX, for the Chapter heading, the
