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[Cites 0, Cited by 2] [Section 11A] [Entire Act]

Union of India - Subsection

Section 11A(3) in The Patents Act, 1970

(3)Every application for a patent shall, on the expiry of the period specified under sub-section (1), be published, except in cases where the application—
(a)in which secrecy direction is imposed under section 35; or
(b)has been abandoned under sub-section (1) of section 9; or
(c)has been withdrawn three months prior to the period specified under sub-section (1).