TEXT :
12.02 hrs.

SECRETARY-GENERAL: Sir, I have to report the following message received from the Secretary-General of Rajya Sabha:-

"In accordance with the proviions of rule 115 of the Rules of Procedure and conduct of Business in the Rajya Sabha, I am directed to inform the Lok Sabha that the Rajya Sabha, at its sitting held on the 13th March, 1999, agreed to the following amendments made by the Lok Sabha, at its sitting held on the 10th March, 1999, in the Patents (Amendment) Bill, 1998:-

ENACTING FORMULA

1. Page 1, line 1,-

for "Forty-ninth"

substitute "Fiftieth"

CLAUSE 1

2. Page 1, line 3,-

for "1998" substitute "1999".

CLAUSE 9

3. Page 4, for lines 31 to 39,

Repeal substitute -

and "9. (1) The Patents (Amendment) Ord.3 of 1999.

Saving Ordinace 1999, is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Principal Act, as amended by the Patents (Amendment) Ordinance, 1994, which ceased Ord.13 of 1994.

to operate, or under the Patents (Amendment) Ordinance, 1999, shall be Ord.3 of 1999.

deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act.

(3) All applications made in respect of claims for patent of invention specified under sub-section (2) of section 5 of the principal Act, from the date of cesser of the Patents (Amendment) Ord.13 of 1994.

Ordinance, 1994 till the date on which this Act receives the assent of the President (both days inclusive) shall be deemed to have been validly made as if the provisions of the principal Act, as amended by this Act, had been in force at all material times."

... (Interruptions)