<b>XII LOK SABHA DEBATES, <i> Session IV, (Budget) </i> </b>
XII LOK SABHA DEBATES, Session IV, (Budget) Wednesday, March 10, 1999 /Phalguna 19, 1920 (Saka)

Type of Debate: STATUTORY RESOLUTION AND GOVERNMENT BILL
Title: Combined discussion on the disapproval of Patents (Amendment) Ordinance, 1999 and motion for consideration of the Patents (Amendment) Bill, 1998 moved by Shri Sikander Bakht on 9 March, 1999 (contd.-concluded).

TEXT :
13.03 hrs.

¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ (´Éè¶ÉɱÉÒ): +vªÉIÉ ¨É½þÉänùªÉ, nùÖÊxɪÉÉ Eòä Ê´ÉuÉxÉÉäÆ +Éè®ú ʽþxnùÖºiÉÉxÉ Eòä VÉÉxÉEòÉ®úÉäÆ EòÉ ¦ÉÒ Eò½þxÉÉ ½þè ÊEò <ÆÊb÷ªÉxÉ {Éä]õäh]õ EòÉxÉÚxÉ, VÉÉä 1970 ´ÉɱÉÉ BE]õ ½þè, ªÉ½þ nùÖÊxɪÉÉ ¦É®ú ¨ÉäÆ ºÉ¤ÉºÉä +SUôÉ ½þè +Éè®ú nùä¶É ʽþiÉ ¨ÉäÆ ½þè, EªÉÉäÆÊEò ªÉ½þ |ÉÉäºÉÒVÉ®ú {Éä]õäh]õ EòÉxÉÚxÉ ½þè, |ÉÉäb÷E]õ {Éä]õäh]õ EòÉxÉÚxÉ xɽþÒÆ ½þè* ±ÉäÊEòxÉ ªÉ½þ ºÉ®úEòÉ®ú EòÒ iÉ®ú¡ò ºÉä +¦ÉÒ +SUôä EòÉxÉÚxÉ EòÉä ¦ÉÒ Ê¤ÉMÉÉc÷xÉä ´ÉɱÉÉ ºÉƶÉÉävÉxÉ EòÉ VÉÉä Ê´ÉvÉäªÉEò +ɪÉÉ ½þè, =ºÉEòä =q䶪É, ½þäiÉÖ EòÉä nùäJÉxÉä ºÉä {ÉiÉÉ SɱÉiÉÉ ½þè ÊEò <x½þÉäÆxÉä nùÉ´ÉÉ xɽþÒÆ ÊEòªÉÉ ½þè ÊEò ´É½þ Ê´ÉvÉäªÉEò nùä¶ÉʽþiÉ ¨ÉäÆ ½þè +Éè®ú ªÉ½þÉÆ EòÒ VÉxÉiÉÉ Eòä ʽþiÉ ¨ÉäÆ ½þè*

1304 hours (Mr. Deputy-Speaker in the Chair)

<x½þÉäÆxÉä ±ÉÉSÉÉ®úÒ ÊnùJÉÉ<Ç ½þè ÊEò b÷ÆEò±É |ɺiÉÉ´É, ÊVɺÉEòÉ ½þ¨É ±ÉÉäMÉÉäÆ xÉä ¤Éc÷É ¦ÉÉ®úÒ Ê´É®úÉävÉ ÊEòªÉÉ lÉÉ, ÊVɺɨÉäÆ ´Éä BOÉÒEò±SÉ®ú EòÉä

GATT

Eòä +vÉÒxÉ ±Éä +ɪÉä lÉä, Ê¡ò®ú BEò Ê]Å{ºÉ, VÉÉä ]Åäb÷ Ê®ú±ÉäÊ]õb÷ <Æ]õ±ÉèESÉÖ+±É |ÉÉì{É]õÒÇ ®úÉ<]ºÉ+Éè®ú =ºÉEòÉ BEò {ÉÉ]õÇ Ê]ŨºÉ, ]Åäb÷ Ê®ú±ÉäÊ]õb÷ <x´Éäº]õ¨ÉäÆ]õ ¨ÉèVɺÉÇ lÉÉ, ´É½þ iÉÉä +¦ÉÒ ÊEòªÉÉ ½þè, +¤É iÉÉä nùä¶É {É®ú +Éè®ú JÉiÉ®úÉ ¤ÉgøäMÉÉ*

ªÉ½þ ]Åäb÷ Ê®ú±Éä]õäb÷ <xÉ´Éäº]õ¨ÉäÆ]õ ±ÉäMÉÉ* =ºÉ¨ÉäÆ MÉä^ ½þè,

General Agreement of Trade in services.

<ºÉEòÉ ¨ÉiÉ±É¤É ªÉ½þÉÆ VÉÉä +ÉvÉÖÊxÉEò ºÉä´ÉÉBÆ ½þèÆ =ºÉÒ ¨ÉäÆ +ÉnùÉxÉ-|ÉnùÉxÉ ½þÉäMÉÉ* ʽþxnùÖºiÉÉxÉ ¨ÉäÆ VÉÉä VªÉÉnùÉ ¤Éä®úÉäVÉMÉÉ®ú ±ÉÉäMÉ ½þèÆ, ±Éä¤É®ú, <ÆVÉÒÊxɪɮú, ´ÉEòÒ±É +Éè®ú b÷ÉE]õ®ú, <xÉ ºÉ¤É EòÉ ]Åäb÷ <xÉ ºÉ´ÉÇäºÉäºÉ xɽþÒÆ ½þÉäMÉÉ, ÊVɺɨÉäÆ Ê½þxnùÖºiÉÉxÉ {ÉÒUôä ½þÉäMÉÉ =ºÉ¨ÉäÆ ½þÉäMÉÉ* <ºÉ {É®ú ¤ÉÉnù ¨ÉäÆ ¤É½þºÉ ½þÉäMÉÒ* Ê]Å{ºÉ Eòä +ÉvÉÒxÉ ºÉƶÉÉävÉxÉ EòÉ |ɺiÉÉ´É +ɪÉÉ, =ºÉ¨ÉäÆ ºÉ®úEòÉ®ú xÉä nùÉ´ÉÉ xɽþÒÆ ÊEòªÉÉ ÊEò ªÉ½þ nùä¶É Eòä ʽþiÉ ¨ÉäÆ ½þè, EªÉÉäÆÊEò <xÉEòÒ ±ÉÉSÉÉ®úÒ ½þè* <ºÉEòä ÊJɱÉÉ¡ò Eò½þÉ MɪÉÉ ½þè ÊEò ªÉ½þ

WTO

Eòä +ÉvÉÒxÉ ±ÉÉä+®ú EòÉä]õÇ ¨ÉäÆ MÉB lÉä* ´É½þÉÆ <xÉEòÉ EòäºÉ JÉÉÊ®úVÉ ½þÉä MɪÉÉ +Éè®ú Ê¡ò®ú +{ÉÒ±É ¨ÉäÆ MÉB, ´É½þÉÆ ¦ÉÒ EòäºÉ JÉÉÊ®úWÉ ½þÉä MɪÉÉ* 19 +|Éè±É, 1999 iÉEò +MÉ®ú <ºÉ EòÉxÉÚxÉ EòÉä ªÉ½þÉÆ xɽþÒÆ ¤ÉxÉÉ ±ÉäÆMÉä iÉÉä <xÉEòÉä ºÉVÉÉ ½þÉä VÉÉBMÉÒ*

WTO

EòÒ ±ÉÉSÉÉ®úÒ ÊnùJÉÉiÉä ½þÖB <ºÉEòÉä <ºÉ ºÉnùxÉ ¨ÉäÆ ±ÉÉB ½þèÆ* Eò±É º´ÉɨÉÒ VÉÒ ¤ÉÉä±É ®ú½þä lÉä, <xÉEòä ¨ÉxÉ Æ +ɶÉÆEòÉ ½þè ÊEò ªÉ½þ ¦ÉÒ EòÉxÉÚxÉ ¤ÉxÉÉ ÊnùªÉÉ VÉÉBMÉÉ iÉÉä <ºÉ ºÉVÉÉ ºÉä ¤ÉSÉäÆMÉä ªÉÉ xɽþÒÆ* ªÉ½þ +¦ÉÒ º{ɹ]õ xɽþÒÆ ½þè ÊEò Ê¡ò®ú

WTO

¨ÉÉxÉäMÉÉ ªÉÉ xɽþÒÆ, ±ÉäÊEòxÉ <ºÉ {É®ú nùä¶É Eòä ¤Éc÷ä-¤Éc÷ä Ê´ÉuÉxÉ, Ê´ÉSÉÉ®úEòÉäÆ xÉä ®úÉªÉ nùÒ ½þè +Éè®ú ºÉ¤É ±ÉÉäMÉÉäÆ EòÉ Eò½þxÉÉ ½þè ÊEò ªÉ½þ nùä¶É Eòä ʽþiÉ ¨ÉäÆ xɽþÒÆ ½þè* ªÉ½þ +ÉÊlÉÇEò MÉÖ±ÉɨÉÒ {ÉènùÉ Eò®úxÉä ´ÉɱÉÉ +Éè®ú nùä¶É EòÉä ¤ÉÉVÉÉ®ú ¤ÉxÉÉxÉä ´ÉɱÉÉ EòÉxÉÚxÉ ½þè* <ºÉºÉä ºÉÉ´É®úäÊxÉ]õÒ {É®ú JÉiÉ®úÉ ½þè* =xÉEòä Eò½þxÉä Eòä ¨ÉÖiÉÉʤÉEò ½þ¨É EòÉxÉÚxÉ EòÉä ¤Énù±É ±ÉäÆ, =xÉEòä ºÉÖZÉÉ´É {É®ú ºÉƶÉÉävÉxÉ Eò®ú ±ÉäÆ, ªÉ½þ nùä¶É EòÒ ºÉÉ´É®úäÊxÉ]õÒ {É®ú |ɶxÉ-ÊSÉx½þ ±ÉMÉ ®ú½þÉ ½þè* =ºÉEòä ¤ÉÉnù ½þ¨ÉxÉä VÉÉxÉxÉä EòÒ EòÉäÊ¶É¶É EòÒ* ... (´ªÉ´ÉvÉÉxÉ)

¨É½þÉänùªÉ, ½þ¨ÉxÉä iÉÉä EòÖUô ±ÉÉäMÉÉäÆ ºÉä ºÉÖxÉ Eò®ú +Éè®ú VÉÉxÉEòÉ®úÒ Eò®úEòä ¤ÉÉä±ÉxÉä EòÉ EòÉ¨É ÊEòªÉÉ ½þè* VÉ¤É Ê¤É½þÉ®ú {É®ú ¤É½þºÉ ½þÉä ®ú½þÒ lÉÒ iÉÉä VÉÉVÉÇ ¡òxÉÉÇxb÷ÒVÉ, VÉÉä {ÉÖ®úÉxÉä xÉäiÉÉ ½þèÆ, ºÉ¨ÉÉVÉ´ÉÉnùÒ ½þÉäxÉä EòÉ nùÉ´ÉÉ Eò®úiÉä ½þèÆ, =x½þÉäÆxÉä 1995 EòÉ {ÉSÉÉÇ {ÉgøÉ* ÊVɺɨÉäÆ ±ÉɱÉÚ ºÉ®úEòÉ®ú Eòä ÊJɱÉÉ¡ò EòÉÆOÉäºÉ {ÉÉ]õÒÇ EòÒ iÉ®ú¡ò ºÉä {ÉSÉÉÇ lÉÉ* ½þɱÉÉÆÊEò 1995 ¨ÉäÆ ´ÉÉä]õ ½þÉä MɪÉÉ lÉÉ +Éè®ú ´É½þ {ÉSÉÉÇ +|ÉɺÉÆÊMÉEò ½þÉä MɪÉÉ lÉÉ, =ºÉEòÉä ¤Éc÷ä VÉÉä®ú ºÉä +ÆOÉäVÉÒ ¨ÉäÆ {Égø ®ú½þä lÉä* <ÆÊb÷ªÉxÉ {Éä]õäÆ]õ EòÉxÉÚxÉ EòÉä ¤Énù±ÉxÉä Eòä ʱÉB ±ÉÉB ½þèÆ* ¤ÉJiÉ ºÉɽþ¤É, ¦É±Éä +Énù¨ÉÒ ½þèÆ, =xÉEòÉä =±ÉZÉÉ ÊnùªÉÉ* ªÉ½þ iÉÉä EòɨɺÉÇ EòÉ Ê´É¹ÉªÉ lÉÉ, <xÉEòä uÉ®úÉ ªÉ½þ MɱÉiÉ EòÉ¨É Eò®úɪÉÉ VÉÉ ®ú½þÉ ½þè* ´É½þÉÆ ºÉä ªÉ½þ Ê¤É±É ±Éä +ÉB ½þèÆ* {ÉSÉÇä ¨ÉäÆ ¤Éc÷ä-¤Éc÷ä ±ÉÉäMÉÉäÆ EòÉ xÉÉ¨É ½þ¨ÉxÉä nùäJÉÉ ½þè*

Forum of parliamentarians on intellectual property,

ªÉ½þ Ê]Å{ºÉ ½þèÆ,

Trade related intellectual property rights

Eòä +ÉvÉÒxÉ VÉÉä ±ÉÉäMÉ <ºÉ EòÉxÉÚxÉ EòÉä ¤Énù±ÉxÉä Eòä ʱÉB, <ÆÊb÷ªÉxÉ {Éä]õäÆ]õ EòÉxÉÚxÉ, =ºÉ¨ÉäÆ VÉÉä +É`ö-xÉÉè E±ÉÉWÉ

trade mark copyright

½þè, =ºÉ¨ÉäÆ VÉʺ]õºÉ EÞò¹hÉÉ +ªªÉ®ú, b÷É. ¨ÉÖ®ú±ÉÒ ¨ÉxÉÉä½þ®ú VÉÉä¶ÉÒ, b÷É. +¶ÉÉäEò ʨÉjÉÉ, ¸ÉÒ VɪÉ{ÉɱɮúädÒ, <xÉEòÉä {ÉÖ®úºEòÉ®ú ʨɱÉÉ ½þÖ+É ½þè, ¸ÉÒ VÉÉVÉÇ ¡òxÉÉÇxb÷ÒWÉ, ¸ÉÒ <xpùVÉÒiÉ MÉÖ{iÉ +Éè®ú ¡òɨÉÇ®ú EòʨɶxÉ®ú ½þèÆ, <xÉ ºÉ¤É ¤Éc÷ä-¤Éc÷ä xÉäiÉÉ+ÉäÆ Eòä xÉÉ¨É ½þèÆ*

... (´ªÉ´ÉvÉÉxÉ)

={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{É EªÉÉ EòÉä]õ Eò®ú ®ú½þä ½þèÆ?

¸ÉÒ ¨ÉÉä½þxÉ ÊºÉƽþ (nùä´ÉÊ®úªÉÉ) : ¨É½þÉänùªÉ, <xÉEòÉ Eò½þxÉÉ ½þè ÊEò VÉÉä ±ÉÉäMÉ <ºÉEòä Ê´É®úÉävÉ ¨ÉäÆ lÉä ´É½þÒ ªÉ½þ Ê´ÉvÉäªÉEò ±ÉÉB ½þèÆ*

¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : {Éä]õäÆ]õ EòÉxÉÚxÉ Eòä ºÉƤÉÆvÉ ¨ÉäÆ EòÖUô ¤Éc÷ä-¤Éc÷ä ±ÉÉäMÉÉäÆ EòÒ ®úÉªÉ EªÉÉ ½þè*

Sir, now I am quoting from the Forum of Parliamentarians on Intellectual Property. It has been stated:

"The meeting re-affirmed the country's sovereign and inalienable right to have an intellectual property regime which would promote public interest and ensure self-reliant development in social, economic and technological spheres. The meeting reiterated its strong opposition to the unequal and unacceptable Agreement on TRIPs incorporated in the New GATT/WTO and its resolve not to allow amendments to the Indian Patents Act, 1970 so as to make it conform to the regime visualised in the TRIPs Agreement."

They have taken this resolution. They have further stated and I quote:

"In this context, the meeting noted that according to U.S. Administration itself as many as 48 countries have yet to amend their patent laws and most of the developed and developing countries have not complied with their so called obligations under the TRIPs Agreement."

48 developing countries have not done it. Again I quote further:

"In addition, there are 45 other least developed countries who have clear 10 years to apply the provisions of the TRIPs Agreement. Thus there are 93 countries who have yet to amend their patent laws. In the circumstances, there was no justification whatsoever for any industrialised country to mount pressure on India in this regard."

<ºÉ º]õä]õ¨ÉäÆ]õ {É®ú nùºiÉJÉiÉ ÊEòxÉEòä ½þèÆ? b÷É. ¨ÉÖ®ú±ÉÒ ¨ÉxÉÉä½þ®ú VÉÉä¶ÉÒ, ¸ÉÒ VÉÉVÉÇ ¡òxÉÉÇxb÷ÒVÉ, VÉÉä ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú Eòä ¨ÉÆjÉÒ ½þèÆ* ¤ÉÉEòÒ xÉäiÉÉ ±ÉÉäMÉ ½þèÆ* +¶ÉÉäEò ʨÉjÉÉ VÉÒ ¦ÉÒ ½þèÆ* ={ÉÉvªÉIÉ VÉÒ, ½þ¨ÉÉ®úÉ |ɶxÉ ªÉ½þ ½þè ÊEò ªÉ½þ VÉÉä EòÉMÉVÉ {É®ú ¤ÉxÉÉ ®úèVÉÉä±ÉÚ¶ÉxÉ <x½þÉäÆxÉä Ê®úVÉÉä±´É ÊEòªÉÉ ½þè +Éè®ú <xÉEòä nùÉä ¨ÉÆÊjɪÉÉäÆ xÉä {ÉSÉÉÇ {ÉgøÉ lÉÉ ÊEò nùä¶É ¨ÉäÆ ¨É±]õÒ-xÉä¶ÉxɱºÉ EòÉ VÉÉ±É Ê¤ÉUôÉ ½þè, Eò®úÉäc÷ÉäÆ-+®ú¤ÉÉäÆ EòÉ JÉSÉÉÇ ½þÖ+É ½þè, VÉÉä ±ÉÉäMÉ {ɽþ±Éä {Éä]õäÆ]õ EòÉxÉÚxÉ EòÉä ¤Énù±ÉxÉä Eòä ʱÉB ¤ÉÉä±É ®ú½þä lÉä ´Éä +¤É EªÉÉäÆ =ºÉEòÉ ºÉ¨ÉlÉÇxÉ Eò®ú ®ú½þä ½þè* ºÉ®úEòÉ®ú ¨ÉäÆ ¤Éè`öEò®ú <ºÉä {ÉÉºÉ EªÉÉäÆ ÊEòªÉÉ, ÊEòiÉxÉÉ ±ÉäxÉnùäxÉ ¨É±]õÒ-xÉä¶ÉxɱºÉ Eòä ºÉÉlÉ ½þÖ+É ½þè, ªÉ½þ ½þ¨É ºÉ´ÉÉ±É ªÉ½þÉÆ =`öÉiÉä ½þèÆ* {ɽþ±Éä Eò½þÉ ÊEò nùä¶É ʽþiÉ ¨ÉäÆ xɽþÒÆ ½þè, nùä¶É EòÉ ¤ÉÉVÉÉ®ú ¤ÉÆnù ½þÉä VÉÉBMÉÉ* ... (´ªÉ´ÉvÉÉxÉ)

¸ÉÒ JÉÉ®ú¤Éä±É º´ÉÉ<ÇÆ (¤ÉɱÉɺÉÉä®ú): <xÉEòÉä ½þ®ú SÉÒVÉ ¨ÉäÆ ±ÉäxÉnùäxÉ ÊnùJÉÉ<Ç {Éc÷iÉÉ ½þè EªÉÉäÆÊEò <xÉEòÉä +¦ªÉÉºÉ ½þè*

... (´ªÉ´ÉvÉÉxÉ)

Eò±É VÉ¤É ¨ÉèÆ ¤ÉÉä±É ®ú½þÉ lÉÉ iÉÉä <xÉEòÒ ®úÊxÉÆMÉ Eò¨ÉäÆ]ÅÒ SÉ±É ®ú½þÒ lÉÒ*

... (´ªÉ´ÉvÉÉxÉ)

¸ÉÒ¨ÉiÉÒ VɪÉɤɽþxÉ ¦É®úiÉEòÖ¨ÉÉ®ú `öEEò®ú (´Éb÷Éänù®úÉ): VÉ¤É Ê¤É±É {ÉÉºÉ ½þÖ+É lÉÉ iÉ¤É +É{É ºÉ¤É ±ÉÉäMÉ Eò½þÉ lÉä*

¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ={ÉÉvªÉIÉ VÉÒ, Eò±É ¸ÉÒ °ü{ÉSÉÆnù {ÉÉ±É VÉÒ MÉÖ¨ÉÉxÉ ¨É±É ±ÉÉäføÉ Eòä ¤ÉÉ®úä ¨ÉäÆ ¤ÉÉä±É ®ú½þä lÉä, VÉÉä 10´ÉÒÆ +Éè®ú 11´ÉÒÆ ±ÉÉäEò ºÉ¦ÉÉ ¨ÉäÆ ªÉ½þÉÆ ºÉnùºªÉ lÉä* MÉÖ¨ÉÉxÉ ¨É±É ±ÉÉäføÉ VÉÒ xÉä =ºÉ ´ÉEiÉ Eò½þÉ lÉÉ ÊEò <ºÉEòä {ÉÉºÉ ½þÉäxÉä ºÉä nùä¶É MÉÖ±ÉÉ¨É ½þÉä VÉÉBMÉÉ* Ê¡ò®ú EªÉÉäÆ =ºÉÒ {ÉÉ]õÒÇ EòÒ ºÉ®úEòÉ®ú +Éè®ú ½þÖEòÚ¨ÉiÉ Eò½þ ®ú½þÒ ½þè ÊEò <ºÉä {ÉÉºÉ Eò®úÉ ÊnùªÉÉ VÉÉB xɽþÒÆ iÉÉä ½þ¨ÉEòÉä ºÉVÉÉ ½þÉä VÉÉBMÉÒ*

<ºÉ {É®ú ¤É½þÖiÉ ¤É½þºÉ ½þÖ<Ç* ¨ÉÖZÉä <ºÉ {É®ú ¤É½þÖiÉ ºÉÒ +ɶÉÆEòÉBÆ ½þèÆ* ¨ÉèÆ nùäJÉ ®ú½þÉ ½þÚÆ ÊEò ¨É±]õÒ-xÉè¶ÉxÉ±É +Éè®ú {ÉèºÉä ¨ÉäÆ ÊEòiÉxÉÒ iÉÉEòiÉ ½þè? ´É½þ ±ÉÉäMÉÉäÆ EòÉä SÉÖ{É Eò®úÉ nùäiÉÉ ½þè +Éè®ú =±]õÉ-{ÉÖ±]õÉ Eò®úÉ nùäiÉÉ ½þè* ¨ÉèÆ <ºÉ ¤ÉÉiÉ EòÒ ºÉ¡òÉ<Ç SÉɽþiÉÉ ½þÚÆ*

... (´ªÉ´ÉvÉÉxÉ)

+MÉ®ú <ºÉ {ÉIÉ Eòä +Énù¨ÉÒ ¨ÉÖZÉä SÉÖxÉÉèiÉÒ nùä ºÉEòäÆ iÉÉä ¨ÉèÆ =ºÉä º´ÉÒEòÉ®ú Eò®úiÉÉ ½þÚÆ* ´É½þ <ǨÉÉxÉnùÉ®úÒ ºÉÒJÉ Eò®ú ¤ÉiÉÉBÆ*

... (´ªÉ´ÉvÉÉxÉ)

={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{É ¨Éä®úÒ iÉ®ú¡ò nùäJÉEò®ú ¦ÉɹÉhÉ nùäÆ* ¨ÉèÆ =x½þäÆ SÉÖ{É ®ú½þxÉä Eòä ʱÉB Eò½þ ®ú½þÉ ½þÚÆ* ºÉ¨ÉªÉ Eò¨É ½þè* +É{É VɱnùÒ ºÉ¨ÉÉ{iÉ Eò®úäÆ*

¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ʽþxnùÖºiÉÉxÉ ¨ÉäÆ {Éä]õäÆ]õ EòÉxÉÚxÉ ¨ÉäÆ ¤Énù±ÉÉ´É Eò®úxÉä EòÉ VÉÉä |ÉÉäºÉÒVÉ®ú ½þè, ´É½þ +SUôÉ ½þè* ½þ¨É <ºÉ¨ÉäÆ {ÉÉÆSÉ ºÉä ºÉÉiÉ ´É¹ÉÉäÇÆ Eòä ¤ÉÉnù {Éä]õäÆ]õ ºÉä £òÒ ½þÉä VÉÉBÆMÉä* =ºÉEòä ¤Énù±Éä ¨ÉäÆ |ÉÉäb÷E]õ {Éä]õäÆ]õ EòÉxÉÚxÉ +ÉBMÉÉ VÉÉä 20 ´É¹ÉÉäÇÆ iÉEò ®ú½þäMÉÉ* <ºÉ¨ÉäÆ ¤ÉÉnù ¨ÉäÆ |ÉÉ´ÉvÉÉxÉ ½þÉäMÉÉ* +É{É VÉ¤É iÉEò b÷¤É±ªÉÚ.]õÒ.+Éä.Eòä BOÉÒ¨ÉèÆ]õ Eòä +ÉÊ]õÇEò±É 70(8) +Éè®ú (9) ¨ÉäÆ ºÉƶÉÉävÉxÉ xɽþÒÆ Eò®úiÉä iÉ¤É iÉEò BEºÉE±ÉÚÊºÉ´É ¨ÉÉÊEòÇÊ]õÆMÉ ®úÉ<]õ EòÉ |ÉÉ´ÉvÉÉxÉ Eò®úäÆ*

+ÉVÉEò±É ½þè{Éä]õÉ<Ê]õºÉ-¤ÉÒ ¤ÉÒ¨ÉÉ®úÒ ¤É½þÖiÉ ¡òè±É ®ú½þÒ ½þè* <ºÉEòÒ BEò ºÉÖ<Ç ÊxÉEò±ÉÒ ½þè* <ºÉEòÒ BEò ºÉÖ<Ç EòÒ EòÒ¨ÉiÉ 600 ¯û{ÉB ½þè* BEò ¨É½þÒxÉä ¨ÉäÆ <ºÉEòä nùÉ¨É ¤Égø Eò®ú 800 ¯û{ÉB ½þÉä MÉB* ªÉ½þ ¤ÉÒ¨ÉÉ®úÒ ½þÉäxÉä {É®ú SÉÉ®ú ¨É½þÒxÉä iÉEò nù´ÉÉ<Ç ±ÉäxÉÒ {Éc÷iÉÒ ½þè* <ºÉEòÒ ®úÉäVÉ nùÉä ºÉÖ<ÇƪÉÉÆ ±ÉMÉiÉÒ ½þèÆ* <ºÉ {É®ú 1600 ¯û{ÉB JÉSÉÉÇ ½þÉä VÉÉiÉÉ ½þè* ¨ÉèÆxÉä VÉ¤É {ÉÚUôÉ ÊEò ºÉÖ<Ç ¨ÉäÆ EòÉèxÉ ºÉÒ nù´ÉÉ ½þè ÊVɺɺÉä <ºÉEòÒ <iÉxÉÒ +ÊvÉEò EòÒ¨ÉiÉ ½þè* ¨ÉÖZÉ ºÉä Eò½þÉ MɪÉÉ ÊEò <ºÉä ¨É±]õÒxÉä¶ÉxÉ±É ¤ÉxÉÉiÉä ½þèÆ* <ºÉEòÉ {Éä]õäÆ]õ ½þÉäxÉä ºÉä ¶ÉÉä¹ÉhÉ ½þÉäMÉÉ, nùÉä½þxÉ ½þÉäMÉÉ +Éè®ú ¨ÉxɨÉÉxÉä nùÉ¨É ´ÉºÉÚ±É ÊEòB VÉÉBÆMÉä* <ºÉÒ iÉ®ú½þ EòÒ Eò<Ç nù´ÉÉ<ªÉÉÆ Ê½þxnùÖºiÉÉxÉ ¨ÉäÆ ±ÉÉEò®ú ¨É±]õÒ xÉä¶ÉxÉ±É {ÉäÆ]õä]õ Eò®úÉ ±ÉäMÉÒ +Éè®ú ¤ÉäSÉäMÉÒ* =ºÉä JÉÖ±ÉÒ UôÚ]õ Ê¨É±É VÉÉBMÉÒ* <ºÉºÉä nùںɮúä nùä¶ÉÉäÆ EòÒ {Éä]õäÆ]õ Eò¨{ÉÊxɪÉÉäÆ EòÉä BEºÉE±ÉÚÊºÉ´É ¨ÉÉÊEòÇÊ]õÆMÉ ®úÉ<]õ Ê¨É±É VÉÉBMÉÉ* <ºÉºÉä =xÉEòÉ ¤ÉÉVÉÉ®ú ¤ÉxÉ VÉÉBMÉÉ* <xÉEòÉä nù´ÉÉ<ªÉÉÆ +Éè®ú BOÉÉä EòèʨÉEò±ºÉ ¨ÉxɨÉÉxÉä nùÉ¨É {É®ú ¤ÉäSÉxÉä EòÒ {ÉÚ®úÒ UôÚ]õ ®ú½þäMÉÒ*

¨ÉèÆxÉä <ºÉ ¤ÉÉ®úä ¨ÉäÆ ¤É½þÖiÉ ºÉä EòÉMÉVÉ {ÉjÉ nùäJÉä* ºÉ¦ÉÒ Ê´ÉuÉxÉ ±ÉÉäMÉ <ºÉEòä ÊJɱÉÉ¡ò ½þèÆ* Ê´ÉuÉxÉ ±ÉÉäMÉÉäÆ EòÉ VÉÉä Eò½þxÉÉ ½þè, ¨ÉèÆ ´É½þ ¤ÉiÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ*

I am quoting from the Report of Peoples' Commission on Intellectual Property Rights. The Members of the Commission are Justice V.R. Krishna Iyer, Prof. Yash Pal, Prof. Prabhat Patnaik and National Prof. S.K. Sinha.

"Thus in the considered view of this Commission, Parliament must never grant exclusive marketing rights (EMRs). An exclusive marketing right is more than just an automatic five-year patent. It is a grant of monopoly over the domestic market to an importer, without any scrutiny and on very dubious grounds. It is not surprising that most developing countries have chosen not to implement EMR provisions. Pakistan and two other small countries are perhaps the only countries to date that have introduced an EMR regime."

"What is clear however, and on this there is also near-unanimity among the experts we met, is that (i) the Government's reported move to introduce an EMR regime must be dropped; (ii) the introduction of product patents in drugs and pharmaceuticals and in agricultural chemicals must not be done in haste;...."

={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ªÉ½þ ºÉ¤É Ê´ÉuÉxÉÉäÆ EòÉ Eò½þxÉÉ ½þè, ¨ÉèÆ xɽþÒÆ Eò½þ ®ú½þÉ ½þÚÆ* Ê´ÉuÉxÉ ±ÉÉäMÉ ¤Éc÷Ò ¨Éä½þxÉiÉ +Éè®ú VÉÉÆSÉ Eò®úEòä <ºÉ ¤ÉÉiÉ EòÉä Eò½þ ®ú½þä ½þèÆ* =xÉ ±ÉÉäMÉÉäÆ ¨ÉäÆ ¤Éc÷Ò ¤Éc÷Ò ¤É½þºÉ ½þÖ<Ç ½þèÆ, ʱÉ]ÅäSÉ®ú iÉèªÉÉ®ú ÊEòªÉä ½þèÆ iÉÉÊEò <ºÉ nùä¶É EòÉ +ʽþiÉ xÉ ½þÉä ±ÉäÊEòxÉ <ºÉ ºÉ®úEòÉ®ú ºÉä ªÉ½þ +{ÉäIÉÉ xɽþÒÆ Eò®ú ºÉEòiÉä EªÉÉäÆÊEò ´É½þ nùä¶É EòÉ +ʽþiÉ Eò®úxÉä ´ÉɱÉÒ ½þè* BEò +SUôä ¨ÉÆjÉÒ EòÉä ªÉ½þÉÆ ¤ÉÖ±ÉÉEò®ú ªÉ½þ Ê¤É±É {Éä¶É Eò®ú´ÉÉ ÊnùªÉÉ* <ºÉ¨ÉäÆ Ê¡ò®ú +ÉMÉä Eò½þÉ ½þè:

"As stated earlier, the EMR route is certainly not in our national interest and it should not be adopted in India - a vast country having a strong pharma industry and health scenario being extremely low. Article 70.9 stipulates that `exclusive marketing rights shall be granted' to specific products after the occurrence of specified events and that there was nothing in these terms that suggested that such right must be obtained in the domestic laws. This interpretation of Article 70.9 by the WTO Panel makes the grant of EMR automatic after the events specified."

ªÉä ºÉ¤É ¤ÉÉiÉäÆ Ê´ÉuÉxÉÉäÆ xÉä Eò½þÒ ½þèÆ* <ºÉ¨ÉäÆ +Éè®ú ¤ÉÉiÉäÆ ¦ÉÒ Ê±ÉJÉÒ ½þèÆ* {Éä]õäÆ]õ EòÉxÉÚxÉ ¨ÉäÆ <.B¨É.+É®ú. Eòä ÊJɱÉÉ¡ò ºÉƶÉÉävÉxÉ ÊEòªÉä VÉÉxÉä Eòä ¤ÉÉ®úä ¨ÉäÆ ¤É½þÖiÉ Eò½þÉ ½þè* Ê¡ò®ú +ÉMÉä Eò½þÉ MɪÉÉ ½þè:

"While the Forum of Parliamentarians on Intellectual Property has yet to take a stand on the pipeline protection issue, the National Working Group on the Patent Law has come out strongly against granting of EMRs in India.

This Group which has NGOs, scientists, former bureaucrats and technocrats as members wants the TRIPS Agreement to be reviewed as provided under the WTO Ministerial Declaration of May, 1998. It wants the applications for product patents filed with the Government since 1995 for EMR to be examined and process patents be issued under the current Act."

={ÉÉvªÉIÉ ¨É½þÉänùªÉ, ªÉä ºÉ¤É ¤ÉÉiÉäÆ Ê´ÉuÉxÉÉäÆ xÉä Eò½þÒ ½þèÆ* <ºÉ¨ÉäÆ +ÉMÉä Eò½þÉ ½þè:

"With the Indian masses' limited purchasing power what is needed most is to ensure supply of such drugs at affordable prices. It is this point that opponents of granting Exclusive Marketing Rights to patent holders (generally MNCs) are emphasising.

Prices of various drugs in India are lower than in most developing countries because of our existing patent regime under which product patent is not granted. Only a process is patented, that too for nearly half of the international period."

={ÉÉvªÉIÉ ¨É½þÉänùªÉ, +¤É +É{É ¤ÉiÉÉ<ªÉä EòèºÉä <ºÉ Ê¤É±É EòÉä {ÉÉºÉ Eò®ú ÊnùªÉÉ VÉɪÉä? BEò º]õèÆVÉÉ +Éè®ú Eò½þEò®ú ºÉ¨ÉÉ{iÉ Eò°üÆMÉÉ*

"Though the TRIPS Agreement is supposed to provide a transition period, the Government of India is required under the Agreement to amend the Indian Patents Act immediately, inter alia, to grant exclusive marketing rights for pharmaceutical and agricultural chemical products in favour of foreign patent-holders. Since, for all practical purposes, granting exclusive marketing rights will be as good as granting product patent protection, Parliament must defeat this Amendment."

={ÉÉvªÉIÉ ¨É½þÉänùªÉ : +É{É +¤É ºÉ¨ÉÉ{iÉ EòÒÊVɪÉä*

¸ÉÒ ®úPÉÖ´ÉÆ¶É |ɺÉÉnù ʺÉƽþ : ={ÉÉvªÉIÉ VÉÒ, Ê´ÉuÉxÉÉäÆ xÉä {ÉÉʱÉǪÉɨÉäÆ]õ ºÉä +{ÉäIÉÉ EòÒ ½þè ÊEò <ºÉ iÉ®ú½þ Eòä MÉÖ±ÉɨÉÒ {ÉènùÉ Eò®úxÉä ´ÉɱÉä EòÉxÉÚxÉ, ºÉÉ´ÉǦÉÉèʨÉEòiÉÉ {É®ú JÉiÉ®úÉ {ÉènùÉ Eò®úxÉä ´ÉɱÉä <ºÉ EòÉxÉÚxÉ EòÉä {ÉÉºÉ xÉ ½þÉäxÉäÆ nùäÆ* ¤É½þÖ®úɹ]ÅÒªÉ Eò¨{ÉÊxɪÉÉäÆ EòÉ Ê½þiÉ Eò®úxÉä Eòä ʱɪÉä +Éè®ú =xÉEòä <¶ÉÉ®úä {É®ú ªÉ½þ Ê¤É±É ªÉ½þÉÆ ±ÉɪÉÉ MɪÉÉ ½þè* <ºÉ EòÉxÉÚxÉ EòÉä ®úq Eò®úäÆ, ªÉ½þ +{ÉäIÉÉ Ê´ÉuÉxÉÉäÆ xÉä EòÒ ½þè EªÉÉäÆÊEò BEºÉ{É]õÇ ±ÉÉäMÉÉäÆ xÉä <ºÉ {É®ú EòÉ¡òÒ ¨Éä½þxÉiÉ EòÒ ½þè*

<ºÉʱÉB ¨ÉèÆ ¦ÉÒ ºÉ®úEòÉ®ú ºÉä +Éè®ú +É{ɺÉä |ÉÉlÉÇxÉÉ Eò®úiÉÉ ½þÚÆ ÊEò <ºÉ iÉ®ú½þ EòÉ VÉÉä nùä¶É EòÉ +ʽþiÉ Eò®úxÉä ´ÉɱÉÉ Ê¤É±É ½þè <ºÉEòÉä ´ÉÉ{ÉºÉ ±ÉäÆ* <ºÉºÉä nù´ÉÉ EòÒ EòÒ¨ÉiÉ ¤Égø VÉÉBMÉÒ +Éè®ú MÉ®úÒ¤É JÉ®úÒnù xɽþÒÆ ºÉEòäÆMÉä* ¨É±]õÒxÉä¶ÉxÉ±É EòÉ ¤ÉÉä±É¤ÉɱÉÉ ½þÉä VÉÉBMÉÉ* <ºÉʱÉB ¨ÉèÆ <ºÉ Ê¤É±É EòÉ Ê´É®úÉävÉ Eò®úiÉÉ ½þÚÆ* BEò EòÊ´É xÉä Eò½þÉ ½þè--

"ʽþxnùÖºiÉÉxÉ EòÉä ºÉ¨ÉZÉ ±ÉÉä ªÉÉ®úÉä VÉèºÉä ½þÉä EòÉä<Ç ¤Éc÷Ò nùÖEòÉxÉ*

+{ÉxÉä +{ÉxÉä ʽþººÉä EòÉ ºÉ¤É ¤ÉäSÉ ®ú½þä ½þèÆ Ê½þxnùÖºiÉÉxÉ*"

+Éè®ú Ê¡ò®ú EòÊ´É ¦ÉÉä{ÉÉ±É ÊºÉƽþ xÉä{ÉɱÉÒ xÉä Eò½þÉ ÊEò --

"¤ÉnùxÉÉ¨É ®ú½þä ¤É]õ¨ÉÉ®ú ¨ÉMÉ®ú,

PÉ®ú EòÉä ®úJÉ´ÉɱÉÉäÆ xÉä ±ÉÚ]õÉ, PÉ®ú EòÉä ®úJÉ´ÉɱÉÉäÆ xÉä ±ÉÚ]õÉ*"

ªÉä ±ÉÉäMÉ VÉÉä <ºÉ iÉ®ú½þ ºÉä EòɱÉÉ EòÉxÉÚxÉ ±ÉÉ ®ú½þä ½þèÆ +Éè®ú <ºÉEòÉä ±ÉÉSÉÉ®úÒ ¤ÉiÉÉ ®ú½þä ½þèÆ, <ºÉ EòÉxÉÚxÉ EòÉä ®úq ÊEòªÉÉ VÉÉxÉÉ SÉÉʽþB, ´ÉÉ{ÉºÉ ½þÉäxÉÉ SÉÉʽþB* ½þ¨É ±ÉÉäMÉ <ºÉEòÉ PÉÉä®ú |ÉÊiÉ´ÉÉnù Eò®úiÉä ½þèÆ*

¸ÉÒ SÉxpù¶ÉäJÉ®ú (¤ÉʱɪÉÉ) : ={ÉÉvªÉIÉ VÉÒ, VÉÉä Ê´ÉvÉäªÉEò +ɪÉÉ ½þè, ¨ÉèÆ Eòä´É±É EòÖUô ¶É¤nùÉäÆ ¨ÉäÆ <ºÉEòÉ Ê´É®úÉävÉ Eò®úxÉä Eòä ʱÉB JÉc÷É ½þÖ+É ½þÚÆ* ½þ¨ÉÉ®úä ʨÉjÉ xÉä +¦ÉÒ VÉÉä ¤ÉÉiÉ EòÒ, ÊVÉxÉ ¦ÉÉ´ÉxÉÉ+ÉäÆ EòÉ =x½þÉäÆxÉä <WɽþÉ®ú ÊEòªÉÉ, =xɺÉä ¨ÉèÆ {ÉÚ®úÒ iÉ®ú½þ ºÉ½þ¨ÉiÉ ½þÚÆ* +ÉVÉ nùä¶É EòÉä ÊEòºÉ ®úɺiÉä {É®ú ±Éä VÉÉxÉä EòÒ EòÉäÊ¶É¶É ½þÉä ®ú½þÒ ½þè ´É½þ ½þ¨ÉÉ®úä ºÉɨÉxÉä ºÉÉ¡ò ÊnùJÉÉ<Ç {Éc÷ ®ú½þÉ ½þè, ±ÉäÊEòxÉ nùÖJÉ <ºÉ ¤ÉÉiÉ EòÉ ½þÉäiÉÉ ½þè ÊEò VÉÉä {ÉÉÊ]õǪÉÉÆ ªÉÉ {ÉÉ]õÒÇ ºÉ®úEòÉ®ú ¨ÉäÆ ½þè +Éè®ú VÉÉä {ÉÉ]õÒÇ Ê´É®úÉävÉ ¨ÉäÆ ½þè, <ºÉ ºÉ´ÉÉ±É {É®ú BEò¨ÉiÉ ½þèÆ* ¨ÉÖZÉä ªÉ½þ nùäJÉEò®ú ¦ÉÒ +ɶSɪÉÇ ½þÉäiÉÉ ½þè VÉèºÉä =x½þÉäÆxÉä Eò½þÉ ÊEò BEò ºÉʨÉÊiÉ ¤ÉxÉÒ lÉÒ ÊVɺɨÉäÆ ¨ÉèÆ ¦ÉÒ Eò¦ÉÒ-Eò¦ÉÒ VÉÉiÉÉ lÉÉ* ½þ¨ÉÉ®úä ʨÉjÉ ¨ÉÖ®ú±ÉÒ ¨ÉxÉÉä½þ®ú VÉÉä¶ÉÒ VÉÒ =ºÉEòä +vªÉIÉ lÉä, VÉÉVÉÇ ¡òxÉÉÇxb÷ÒWÉ ºÉnùºªÉ lÉä +Éè®ú VɪÉ{ÉÉ±É ®úädÒ VÉÒ ¤Éè`öä ½þèÆ, ´É½þ ¦ÉÒ |ɨÉÖJÉ ºÉnùºªÉÉäÆ ¨ÉäÆ lÉä* ´É½þ ʴɺiÉÉ®ú ºÉä ¦ÉɹÉhÉ nùäÆMÉä ±ÉäÊEòxÉ ¨ÉèÆ BEò ¤ÉÉiÉ EòÉÆOÉäºÉ Eòä ʨÉjÉÉäÆ EòÉä ªÉÉnù Ênù±ÉÉxÉÉ SÉɽþiÉÉ ½þÚÆ* 1970 ¨ÉäÆ VÉ¤É {Éä]õäh]ºÉ EòÉxÉÚxÉ ¤ÉxÉÉ lÉÉ, =ºÉ ºÉ¨ÉªÉ nùÖÊxɪÉÉ Eòä ÊVÉiÉxÉä {ÉÚÆVÉÒ´ÉÉnùÒ nùä¶É ªÉÉ =tÉäMÉ{ÉÊiÉ nùä¶É lÉä, =x½þÉäÆxÉä <ºÉEòÉ ¤Éc÷É Ê´É®úÉävÉ ÊEòªÉÉ lÉÉ* =ºÉ ºÉ¨ÉªÉ ¦ÉÒ ªÉ½þ Eò½þÉ MɪÉÉ lÉÉ ÊEò +MÉ®ú ¦ÉÉ®úiÉ {Éä]õäh]ºÉ BäE]õ 1970 EòÉä {ÉÉºÉ Eò®úäMÉÉ iÉÉä ½þ¨É <xÉEòÉä ºÉ½þɪÉiÉÉ xɽþÒÆ nùäÆMÉä, <xÉEòä >ð{É®ú iÉ®ú½þ iÉ®ú½þ Eòä |ÉÊiɤÉÆvÉ ±ÉMÉÉBÆMÉä* =ºÉ ºÉ¨ÉªÉ EòÒ |ÉvÉÉxÉ ¨ÉÆjÉÒ ¸ÉÒ¨ÉiÉÒ <ÆÊnù®úÉ MÉÉÆvÉÒ xÉä Eò½þÉ lÉÉ ÊEò nùÖÊxɪÉÉ Eòä vÉxÉÒ nùä¶É VÉÉä SÉɽþä Eò®úäÆ, ¦ÉÉ®úiÉ +{ÉxÉä ʽþiÉÉäÆ EòÒ ®úIÉÉ Eòä ʱÉB VÉÉä ºÉ¨ÉZÉäMÉÉ, ´É½þ ºÉƺÉnù ¨ÉäÆ |ɺiÉÉ´É {Éä¶É Eò®úäMÉÉ +Éè®ú =ºÉEòÉä º´ÉÒEòÉ®ú Eò®úäMÉÉ* ½þ¨ÉÉ®úä BEò ʨÉjÉ nùÉä ÊnùxÉ {ɽþ±Éä ¨ÉÖZÉä ¤ÉiÉÉ ®ú½þä lÉä ÊEò +MÉ®ú nùÖÊxɪÉÉ ¨ÉäÆ Eò½þÒÆ xɽþÒÆ ½þè iÉÉä ½þ¨É EªÉÉ nùÖÊxɪÉÉ EòÉä xÉäiÞÉi´É xɽþÒÆ nùä ºÉEòiÉä? =xÉ Ê¨ÉjÉÉäÆ EòÉä ¨ÉèÆ ¤É½þÖiÉ +nù¤É ºÉä Eò½þÚÆMÉÉ, ¶ÉɪÉnù ´É½þ 1970 ¨ÉäÆ EòÉÆOÉäºÉ ¨ÉäÆ xÉWÉnùÒEò ¦ÉÒ xɽþÒÆ lÉä* Eò½þÒÆ ®ú½þä ½þÉäÆMÉä iÉÉä nùÚ®ú Eòä <±ÉÉEòä ¨ÉäÆ ½þÉäÆMÉä* +É{É =ºÉ ºÉ¨ÉªÉ Eòä +JɤÉÉ®ú =`öÉEò®ú nùäJÉ ±ÉÒÊVÉB, 1970 ¨ÉäÆ ¸ÉÒ¨ÉiÉÒ <ÆÊnù®úÉ MÉÉÆvÉÒ xÉä Eò½þÉ lÉÉ ÊEò nùÖÊxɪÉÉ EòÒ SÉÖxÉÉèÊiɪÉÉäÆ EòÉä º´ÉÒEòÉ®ú Eò®úxÉä Eòä ʱÉB ½þ¨É iÉèªÉÉ®ú ½þèÆ, ÊEòºÉÒ Eòä ºÉɨÉxÉä ½þ¨É ZÉÖEòxÉä EòÉä iÉèªÉÉ®ú xɽþÒÆ ½þèÆ +Éè®ú 1970 ¨ÉäÆ ´É½þ {Éä]õäh]ºÉ BäE]õ {ÉÉºÉ ½þÖ+É lÉÉ* ¨ÉèÆ EòÉÆOÉäºÉ Eòä ʨÉjÉÉäÆ ºÉä Eò½þÚÆMÉÉ ÊEò =ºÉ ºÉ¨ÉªÉ ¦ÉÒ EòÉÆOÉäºÉ Eòä |ɺiÉÉ´ÉÉäÆ ¨ÉäÆ VÉxÉʽþiÉ lÉÉ* =ºÉ ºÉ¨ÉªÉ ¦ÉÒ VÉxÉʽþiÉ EòÒ ¤ÉÉiÉ ºÉÉäSÉÒ VÉÉiÉÒ lÉÒ* ½þ¨ÉÉ®úä ʨÉjÉ MÉÖVÉ®úÉ±É VÉÒ ¤Éè`öä ½þÖB ½þèÆ* =ºÉ ºÉ®úEòÉ®ú ¨ÉäÆ ´É½þ ¦ÉÒ lÉä* =ºÉ ºÉ¨ÉªÉ EòÒ ºÉ®úEòÉ®ú ¦ÉÒ MÉ®úÒ¤ÉÉäÆ Eòä ¤ÉÉ®úä ¨ÉäÆ ºÉÉäSÉiÉÒ lÉÒ* +¤É MÉ®úÒ¤ÉÉäÆ Eòä ¤ÉÉ®úä ¨ÉäÆ ºÉÉäSÉxÉä EòÒ BEò xɪÉÒ vÉÉ®úÉ ÊxÉEò±É {Éc÷Ò ½þè ÊVɺÉEòÉ ºÉ¨ÉlÉÇxÉ EòÉÆOÉäºÉ {ÉÉ]õÒÇ ¦ÉÒ Eò®ú ®ú½þÒ ½þè, ÊVɺÉEòÉ ºÉ¨ÉlÉÇxÉ ¨Éä®úä ʨÉjÉ ¨ÉÖ®ú±ÉÒ ¨ÉxÉÉä½þ®ú VÉÉä¶ÉÒ +Éè®ú VÉÉVÉÇ ¡òxÉÉÇxb÷ÒVÉ ¦ÉÒ Eò®ú ®ú½þä

[NEXT PAGE]