Notification as to countries not providing for reciprocity

Where any country specified by the Central Government in this behalf by notification in the Official Gazette does not accord to citizens of India the same rights in respect of the grant of patents and the protection of patent rights as it accords to its own nationals, no national of such country shall be entitled, either solely or jointly with any other person,—

1. to apply for the grant of a patent or be registered as the proprietor of a patent;
2. to be registered as the assignee of the proprietor of a patent; or
3. to apply for a licence or hold any licence under a patent granted under this Act.