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 31] [Entire Act] Union of India - Subsection Section 31(ix) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010 (ix)to decide questions relating to extension of time in respect of filing of counter-statement, reply, rejoinder, etc.
