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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(7)(e) in The Patent Rules, 2003

(e)The abstract shall be so drafted that it constitutes an efficient instrument for the purposes of searching in the particular technical field, in particular by making it possible to assess whether there is a need to consult the specification itself.