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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(1) in Patent Rules, 2003

(1)If, upon consideration of the evidence, the Controller is satisfied that a prima facie case has not been made out for the making of an order under any of the sections referred to in rule 96, he shall notify the applicant accordingly, and unless the applicant, requests to be heard in the matter, within one month from the date of such notification, the Controller shall refuse the application.