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Cal. HC: Test of Inventiveness Must be Applied By Considering the Invention As Whole - (27 Jan 2023)

INTELLECTUAL PROPERTY RIGHTS

Calcutta High Court in hearing an appeal under Section 117A(2) of the Patents Act, has ruled that test of inventiveness of an invention, sought to be registered under the said Act, has to be applied by considering the invention as a whole.

Tags : CALCUTTA HIGH COURT   INVENTIVENESS   INVENTION  

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