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[Cites 0, Cited by 12] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Patents Act, 1970

(2)At any time after an application for patent is filed in India and till the grant of a patent or refusal to grant of a patent made thereon, the Controller may also require the applicant to furnish details, as may be prescribed, relating to the processing of the application in a country outside India, and in that event the applicant shall furnish to the Controller information available to him within such period as may be prescribed.