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Union of India - Section

Section 117G in The Patents (Amendment) Act, 2002

117G. Transfer of pending proceedings to Appellate Board.-

All cases of appeals against any order or decision of the Controller and all cases pertaining to rectification of register, pending before any High Court, shall be transferred to the Appellate Boa d from such date as may be notified by the Central Government in the Official Gazette and the Appellate Board may proceed with the matter either de novo or from the stage it was so transferred.