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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(a) in Patent Rules, 2003

(a)"Article" means an Article of the Treaty;
(aa)[ "Examining Authority" means the Indian International Preliminary Examining Authority referred to in sub-rule (1) of rule 19F; [Inserted by Notification No. S.O. 1029(E), dated 23.4.2013 (w.e.f. 2.5.2003).]
(ab)"International Bureau" means the International Bureau of World Intellectual Property Organisation;
(ac)"Searching Authority" means the Indian International Searching Authority referred to in sub-rule (1) of rule 19A;]