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[Cites 0, Cited by 2] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(4) in The Patents Act, 1970

(4)Where an application is published under sub-section (3), any person interested may, within the prescribed period after the publication thereof, give notice to the Controller of opposition thereto; and where such a notice is given within the period aforesaid, the Controller shall notify the person by whom the application under this section is made and shall give to that person and to the opponent an opportunity to be heard before he decides the case.