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[Cites 0, Cited by 3] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(4) in The Patents Act, 1970

(4)An international application filed under the Patent Co-operation Treaty designating India shall have effect of filing an application for patent under section 7, section 54 and section 135, as the case may be, and the title, description, claim and abstract and drawings, if any, filed in the international application shall be taken as complete specification for the purposes of this Act.