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[Cites 0, Cited by 0] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(3) in The Patents Act, 1970

(3)In case of an application filed under the Patent Cooperation Treaty designating India and claiming priority from a previously filed application in India, the provisions of sub-sections (1) and (2) shall apply as if the previously filed application were the basic application:Provided that a request for examination under section 11B shall be made only for one of the applications filed in India.