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Union of India - Section

Section 33 in The Patent Rules, 2003

33. Form of reference to another patent

.-Where the Controller directs that a reference to another patent shall be inserted in the applicant's complete specification under sub-section (1) of section 19, such reference shall be inserted after the claims in the following form, namely:-"Reference has been directed, in pursuance of section 19 (1) of the Patents Act, 1970, to Patent No. ....................................................................................."