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Union of India - Section

Section 82 in The Patent Rules, 2003

82. Preparation of amended specifications, etc

.-Where the Controller allows the application for a patent or the complete specification or any other document to be amended, the applicant shall, if the Controller so requires and within the time to be specified by him, leave at the appropriate office an amended application or the specification or the other document, as the case may be, in accordance with the provisions of these rules.