Report No. 167

The Patents (Amendment) Bill, 1998

Contents
Chapter I	Introduction
1.1.	Genesis of the report
2 and 3.	Brief History
4.	Knowledge and materials gained from times immemorial cannot be ignored
5.	International Declarations concerning benefits to indigenous communities
6.	Constitutional directives and jurisprudence of health for all
1.6.4	In his subsequent article entitled
Chapter II	Conclusions and Recommendations
2.1.	Amendment of section 5 of the Principal Act
2.	Amendment of section 24A in the proposed chapter IVA
3.	Deletion of section 39 and reference to it in other sections of the Principal Act
4.	Amendment of section 64 of the Principal Act
5.	Amendment of section 134 of the Principal Act