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Section 64(3)(b) in The Patents Act, 1970 ["Section 64(3)"] ["Section 64"] ["Complete Act"]

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Central Government Act
(b) by the Government or by any person authorised by the Government or by a Government undertaking, in consequence of the applicant for the patent or any person from whom he derives title having communicated or disclosed the invention directly or indirectly to the Government or person authorised as aforesaid or to the Government undertaking; or