Section 93 — Order for licence to operate as a deed between parties concerned.
Patents Act, 1970
Order for licence to operate as a deed between parties concerned.βAny order for the grant of a licence under this Chapter shall operate as if it were a deed granting a licence executed by the patentee and all other necessary parties embodying the terms and conditions, if any, settled by the Controller.Open in Lexace · Ask the AI about this section
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