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[Cites 0, Cited by 0] [Section 159(2)] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(2)(ie) in The Patents Act, 1970

(ie)the manner in which an application for withdrawal of an application for grant of a patent shall be made and the period within which a request for examination from the date of revocation of secrecy directions shall be made under the proviso to sub-section (4) of section 11B.