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[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(6)(c) in The Patents (Amendment) Act, 2002

(c)references in this Act to the rectification of the register are to be read as including references to the rectification of the record of particulars kept in computer floppies, diskettes or any other electronic form and comprising the register or part of the register.".