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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in The Patent Rules, 2003

(4)[(i) The time limit referred to in sub-rule (2) shall be thirty one months from the priority date as referred to in Article 2(xi);
(ii)Notwithstanding anything contained in clause (i), the patent office may, on the express request filed in Form 18 alongwith the fee specified in First Schedule, process or examine the application at any time before thirty one months.]