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 7 Home
PROVISIONS FOR SECRECY OF CERTAIN INVENTIONS
SECTION 40.
LIABILITY FOR CONTRAVENTION OF SECTION 35 OR SECTION 39
Without prejudice to the provisions contained in Chapter XX, if in respect of an application for a patent any person contravenes any direction as to secrecy given by the Controller under section 35 or makes or causes to be made an application for grant of a patent outside India in contravention of section 39 the application for patent under this Act shall be deemed to have been abandoned and the patent granted, if any, shall be liable to be revoked under section 64.