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Cal. HC: Interaction of Patent Laws and Ethics is an Uncomfortable Relationship - (22 May 2025)

INTELLECTUAL PROPERTY RIGHTS

Cal. HC has observed that the interaction of patent laws and ethics is an uncomfortable relationship and has always produced difficulties. In such circumstance, Section 3(b) of the Patents Act, 1970 ought not to be interpreted to deal with all subjective concerns of morality, public order or health.

Tags : CALCUTTA HIGH COURT   PATENT LAWS   MORALITY  

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