Section 20(2) in The Patent Rules, 2003

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Union of India - Subsection

Section 20(2) in The Patent Rules, 2003

(2)The Patent Office shall not commence processing of an application filed corresponding to international application designating India before the expiration of the time limit prescribed under [sub-rule (4)(i)] [[ Substituted by S.O. 1418(E), dated 28.12.2004, for " sub-Rule (4)" (w.e.f.

1.1.2005).]].

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Union of India - Subsection

Section 20(2) in The Patent Rules, 2003