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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(6) in The Patents (Amendment) Act, 2002

(6)Upon publication of an application for a patent under this section-(a) the depository institution shall make the biological material mentioned in the specification available to the public;
(b)the patent office may, on payment of such fee as may be prescribed, make the specification and drawings, if any, of such application available to the public.