Section 29(2)(b) in The Patents Act, 1970

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Union of India - Subsection

Section 29(2)(b) in The Patents Act, 1970

(b)where the patentee or the applicant for the patent or any person from whom he derives title learned of the publication before the date of the application for the patent, or, in the case of a convention application, before the date of the application for protection in a convention country, that the application or the application in the convention country, as the case may be, was made as soon as reasonably practicable thereafter:

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Union of India - Subsection

Section 29(2)(b) in The Patents Act, 1970