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 117D] [Entire Act] Union of India - Subsection Section 117D(1) in The Patents (Amendment) Act, 2002 (1)An application for rectification of the register made to the Appellate Board under section 71 shall be in such form as may be prescribed.
