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.
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).
The Patterns and Designs Protection Act’ (Act XIII of 1872).
The protection of inventions act.
आगे पढ़ें
प्रकाशन और प्रबंधन कार्यालय महानियंत्रक, एकस्व, अभिकल्प व व्यापार चिह्न, भारत सरकार द्वारा स्वामित्व सामग्री.
Page last updated on: 18-3-2019
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