THE PATENTS ACT, 1970 | ||||
Section 150 | ||||
Security for costs |
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If any party by whom notice of any opposition is given under this Act or by whom application is made to the Controller for the grant of a licence under a patent neither resides nor carries on business in India, the Controller may require him to give security for the costs of the proceedings, and in default of such security being given may treat the opposition or application as abandoned. |
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