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U.S. PTO Rules in Favour of Mylan - (29 Aug 2016)

U.S.Patent and Trademark Office (PTO) has ruled in the favour of Natco Pharma’s marketing partner Mylan, with regard to patent claims pertaining to multiple sclerosis drug Copaxone.

Tags : U.S.PATENT AND TRADEMARK OFFICE   NATCO PHARMA   PATENT CLAIMS  

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