Section 15 in The Monopolies And Restrictive Trade Practices Act, 1969
15. Restriction of application of orders in certain cases .-No order made under this Act with respect to any monopolistic or restrictive trade practice shall operate so as to restrict-
(a)the right of any person to restrain any infringement of a patent granted in India, or(b)any person as to the condition which he attaches to a license to do anything, the doing of which but for the license would be an infringement of a patent granted in India; or(c)the right of any person to export goods from India, to the extent to which the monopolistic or restrictive trade practice relates exclusively to the production, supply, distribution or control of goods for such export.
