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[Cites 0, Cited by 0] [Section 24C] [Entire Act]

Union of India - Subsection

Section 24C(4) in The Patent Rules, 2003

(4)Where the request for expedited examination does not comply with the requirements of this rule, such a request shall be processed in accordance with the provisions contained in rule 24B, with an intimation to the applicant, and shall be deemed to have been filed on the date on which the request for expedited examination was filed.