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[Cites 0, Cited by 0] [Section 11B(4)] [Section 11B] [Entire Act]

Union of India - Subsection

Section 11B(4)(ii) in The Patents (Amendment) Act, 2002

(ii)in a case where a secrecy direction has been issued under section 35, the request for examination may be made within forty- eight months from the date of revocation of the secrecy direction.".