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[Cites 0, Cited by 4] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in The Patents Act, 1970

(2)Every application for leave to amend an application for a patent or a complete specification or any document relating thereto under this section shall state the nature of the proposed amendment, and shall give full particulars of the reasons for which the application is made.