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Section 30 — Anticipation by previous communication to Government.

Patents Act, 1970
Anticipation by previous communication to Government.β€”An invention claimed in a complete specification shall not be deemed to have been anticipated by reason only of the communication of the invention to the Government or to any person authorised by the Government to investigate the invention or its merits, or of anything done, in consequence of such a communication, for the purpose of the investigation.
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