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[Cites 0, Cited by 0] [Section 103A] [Entire Act]

Union of India - Subsection

Section 103A(iv) in The Patent Rules, 2003

(iv)has been convicted by a competent court, whether within or outside India of an offence to undergo a term of imprisonment, unless the offence of which he has been convicted has been pardoned or unless on an application made by him, the Central Government has, by order in this behalf, removed the disability; or