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[Cites 0, Cited by 0] [Section 103(2)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(2)(a) in The Patents Act, 1970

(a)if the patentee is a party to the proceedings, petition by way of counter-claim for revocation of the patent on any ground upon which a patent may be revoked under section 64; and