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[Cites 0, Cited by 0] [Section 19J] [Entire Act]

Union of India - Subsection

Section 19J(1) in Patent Rules, 2003

(1)The Examining Authority, on receipt of the demand for international preliminary examination, if the Examining Authority is competent to conduct an international preliminary examination, shall assign the identification mark 'IPEA/IN' and shall notify the Applicant and the International Bureau.