Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(f) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010 (f)"application" means an application for rectification of register of patents under section 71 or a petition for revocation of patents under section 64;
