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Indonesia to change its Patent laws

Indonesia is changing its patent law which will be expected to include:

Other changes are also expected to strengthen compulsory licensing of patents when an epidemic occurs in a less developed or least development country. Exports will be made possible for patents granted in Indonesia that can be produced in country and only for those countries in these two categories.

Note by Hadromi and Adnan Intellectual Property Group.  For more information contact zain@hadromiadnan.com  

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