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[Cites 0, Cited by 1] [Section 25(2)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2)(e) in The Patents Act, 1970

(e)that the invention so far as claimed in any claim of the complete specification is obvious and clearly does not involve any inventive step, having regard to the matter published as mentioned in clause (b) or having regard to what was used in India before the priority date of the claim;