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[Cites 0, Cited by 0] [Section 24B] [Entire Act]

Union of India - Subsection

Section 24B(3) in Patent Rules, 2003

(3)[ A first statement of objections, along with any documents as may be required, shall be issued by the Controller to the applicant or his authorised agent within one month from the date of disposal of the report of examiner by the Controller:Provided that where the request for examination was filed by a person interested, only an intimation of such examination may be sent to such person interested.