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[Cites 0, Cited by 0] [Section 116(1)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(1)(d) in Patent Rules, 2003

(d)[ if he has defaulted in the payment of fees specified in rule 115, by more than three months after they are due; or [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]