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[Cites 0, Cited by 0] [Section 24B(1)] [Section 24B] [Entire Act]

Union of India - Subsection

Section 24B(1)(iii) in Patent Rules, 2003

(iii)The request for examination under sub-section (4) of section 11-B shall be made within forty-eight months from the date of priority or from the date of filing of the application, or within six months from the date of revocation of the secrecy direction, whichever is later;