THE PATENTS ACT, 1970 | ||||
Section 68 | ||||
Assignments, etc., not to be valid unless in writing and duly executed |
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An assignment of a patent or of a share in a patent, a mortgage, licence or the creation of any other interest in a patent shall not be valid unless the same were in writing and the agreement between the parties concerned is reduced to the form of a document embodying all the terms and conditions governing their rights and obligations and duly executed. |
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