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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010

(2)In case where the appellant, applicant or petitioner does not appear at the hearing, the appeal or application or the petition may be treated as abandoned unless he seeks an adjournment under rule 20.