Chapters & Sections
CHAPTER 23
Section 140
Section 141
Section 142
Section 143
Section 144
Section 145
Section 146
Section 147
Section 148
Section 149
Section 150
Section 151
Section 152
Section 153
Section 154
Section 155
Section 156
Section 157
Section 157A
Section 158
Section 159
Section 160
Section 161
Section 162
Section 163
CHAPTER 18 Home
SUITS CONCERNING INFRINGEMENT OF PATENTS
SECTION 107.
DEFENCES, ETC., IN SUITS FOR INFRINGEMENT
(1) In any suit for infringement of a patent every ground on which it may be revoked under section 64 shall be available as a ground for defence.
(2) In any suit for infringement of a patent by the making, using or importation of any machine, apparatus of other article or by the using of any process or by the importation, use or distribution or any medicine or drug, it shall be a ground for defence that such making, using, importation or distribution is in accordance with any one or more of the conditions specified in section 47.