Section 13 — Amendment of Act 39 of 1970.

In the Patents Act, 1970,-- (a) in section 2, in sub-section (1),-- (i) clause (a) shall be omitted; (ii) in clause (u), sub-clause (B) shall be omitted; (b) in section 52, the words “Appellate Board or”, wherever they occur, shall be omitted; (c) in section 58,-- (i) the words “the Appellate Board or”, wherever they occur, shall be omitted; (ii) the words “as the case may be” shall be omitted; (d) in section 59, the words “the Appellate Board or” shall be omitted; (e) in section 64, in sub-section (1), the words “by the Appellate Board” shall be omitted; (f) in section 71, for the words “Appellate Board” and “Board”, wherever they occur, the words “High Court” shall be substituted; (g) in section 76, the words “or Appellate Board” shall be omitted; (h) in section 113,-- (i) in sub-section (1),-- (A) the words “the Appellate Board or”, wherever they occur, shall be omitted; (B) the words “as the case may be” shall be omitted; (ii) in sub-section (3), the words “or the Appellate Board” shall be omitted; (i) in Chapter XIX, for the Chapter heading, the Chapter heading “APPEALS” shall be substituted; (j) sections 116 and 117 shall be omitted; (k) in section 117A, for the words “Appellate Board”, wherever they occur, the words “High Court” shall be substituted; (l) sections 117B, 117C and 117D shall be omitted; (m) in section 117E, for the words “Appellate Board”, wherever they occur, the words “High Court” shall be substituted; (n) sections 117F, 117G and 117H shall be omitted; (o) in section 151,-- (i) in sub-section (1), the words “or the Appellate Board”, at both the places where they occur, shall be omitted; (ii) in sub-section (3), for the words “the Appellate Board or the courts, as the case may be”, the words “the courts” shall be substituted; (p) in section 159, in sub-section (2), clauses (xiia), (xiib) and (xiic) shall be omitted.

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