Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] Union of India - Subsection Section 56(3) in The Patent Rules, 2003 (3)The examiner, who has dealt with the application for patent during the proceeding for grant of patent thereon, shall not be eligible as member of Opposition Board as specified in sub-rule (2) for that application.
