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Del. HC: Need Re-Look at Exclusions in Section 3(K) of Patents Act - (15 May 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has observed that there is need to relook at exclusions in Section 3(k) of Patents Act, 1970, in view of the growing innovations, as 161st Parliamentary Committee Report recommended need to consider march of technology in digital space is urgent so that patent law is not outpaced.

Tags : DELHI HIGH COURT   PATENTS ACT   PARLIAMENTARY COMMITTEE REPORT   INNOVATIONS  

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