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[Cites 0, Cited by 0] [Section 159(2)] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(2)(ia) in The Patents Act, 1970

(ia)the period which the Controller may allow for filing of statement and undertaking for in respect of applications under sub-section (1), the period within which the details relating to processing of applications may be filed before the Controller and the details to be furnished by the applicant to the Controller under sub-section (2) of section 8;