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[Cites 0, Cited by 6] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Patents Act, 1970

(2)The examiner shall, in addition, make such investigation for the purpose of ascertaining whether the invention, so far as claimed in any claim of the complete specification, has been anticipated by publication in India or elsewhere in any document other than those mentioned in sub-section (1) before the date of filing of the applicant's complete specification.