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[Cites 0, Cited by 0] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(3) in The Patent Rules, 2003

(3)The holder of the compulsory licence may file his objection alongwith evidence, if any, to the application within one month from the date of receipt of the application and evidence by him to the Controller and serve a copy thereof to the applicant.