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[Cites 0, Cited by 2] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(4) in The Patents Act, 1970

(4)Where a request is made under this section for the correction of any error in a patent or application for a patent or any document filed in pursuance of such an application, and it appears to the Controller that the correction would materially alter the meaning or scope of the document to which the request relates and ought not to be made without notice to persons affected thereby, he shall require notice of the nature of the proposed correction to be published in the prescribed manner.