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Question : I am the principal investigator of a reasearch study funded by the Department of Science and Technology. The study was completed and the paper was published. It has now come to my notice that there are people around me who wants to use the data I had collected for my study, for other purposes. I would like to prevent that from happening as all the data collected was my sole idea and hardwork. Please guide me as to how to prevent this.
Subject : Research study data protection
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : I am the principal investigator of a reasearch study funded by the Department of Science and Technology. The study was completed and the paper was published. It has now come to my notice that there are people around me who wants to use the data I had collected for my study, for other purposes. I would like to prevent that from happening as all the data collected was my sole idea and hardwork. Please guide me as to how to prevent this.
Subject : Research study data protection
Answer By Lawyer : If it is a purely academic piece of research, nothing can be done. However, if it can be used for commercial purposes, like creating a new product, it may be patented. You would have to apply for a patent, and then you would have exclusive right over the intellectual property.
M. K. Viswanath
Mambalam R.S. , Chennai
Question : I am the principal investigator of a reasearch study funded by the Department of Science and Technology. The study was completed and the paper was published. It has now come to my notice that there are people around me who wants to use the data I had collected for my study, for other purposes. I would like to prevent that from happening as all the data collected was my sole idea and hardwork. Please guide me as to how to prevent this.
Subject : Research study data protection
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
