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Cabinet approves National IPR Policy

The Union Cabinet approved India’s first Intellectual Property Rights (IPR) policy on 13-05-2016. This policy is for awareness, creation, commercialization, protection and enforcement of Intellectual Property in India. This policy is the result of the previously published draft IPR policy by the Indian Patent Office (IPO) on 9-01-2015 for the comments from the stakeholders. This present policy has been finalized after discussions and comments provided by the stakeholders. The structural basics of the policy are seven broad objectives which are as follows:

Under the aforementioned seven objectives, the policy seeks to cover aspects which are broadly summarized below:

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Picture credits: business-standard.com

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