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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(1)(i) in The Patents (Amendment) Act, 2002

(i)the Controller shall, on application made at any time after the notification by any person interested, grant to the applicant a licence under the patent on such terms and conditions as he thinks fit;