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[Cites 0, Cited by 4] [Section 25(3)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3)(b) in The Patents Act, 1970

(b)On receipt of such notice of opposition, the Controller shall, by order in writing, constitute a Board to be known as the Opposition Board consisting of such officers as he may determine and refer such notice of opposition along with the documents to that Board for examination and submission of its recommendations to the Controller.