Patents |
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History of Indian Patent System |
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1856 |
THE ACT VI OF 1856 ON PROTECTION OF INVENTIONS BASED ON THE BRITISH PATENT LAW OF 1852. CERTAIN EXCLUSIVE PRIVILEGES GRANTED TO INVENTORS OF NEW MANUFACTURERS FOR A PERIOD OF 14 YEARS.
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1859 |
THE ACT MODIFIED AS ACT XV; PATENT MONOPOLIES CALLED EXCLUSIVE PRIVILEGES (MAKING. SELLING AND USING INVENTIONS IN INDIA AND AUTHORIZING OTHERS TO DO SO FOR 14 YEARS FROM DATE OF FILING SPECIFICATION).
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1872 |
THE PATENTS & DESIGNS PROTECTION ACT. |
1883 |
THE PROTECTION OF INVENTIONS ACT. |
1888 |
CONSOLIDATED AS THE INVENTIONS & DESIGNS ACT. |
1911 |
THE INDIAN PATENTS & DESIGNS ACT. |
1972 |
THE PATENTS ACT (ACT 39 OF 1970) CAME INTO FORCE ON 20TH APRIL 1972. |
1999 |
ON MARCH 26, 1999 PATENTS (AMENDMENT) ACT, (1999) CAME INTO FORCE FROM 01-01-1995.
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2002 |
THE PATENTS (AMENDMENT) ACT 2002 CAME INTO FORCE FROM 2OTH MAY 2003 |
2005 |
THE PATENTS (AMENDMENT) ACT 2005 EFFECTIVE FROM Ist JANUARY 2005 |
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Controller General of Patents Design and Trade Marks |