Patents Act, 1970
134. Notification as to countries not providing for
reciprocity
Where any country specified by the Central Government in this
behalf by notification in the Official Gazette does not accord to citizens of
India the same rights in respect of the grant of patents and the protection of
patent rights as it accords to its own nationals, no national of such country
shall be entitled, either solely or jointly with any other person-
(a) to apply for the grant of a patent or be registered as the
proprietor of a patent;
(b) to be registered as the assignee of the proprietor of a
patent; or
(c) to apply for a license or hold any license under a patent
granted under this Act.