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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2) in The Patents (Amendment) Act, 2002

(2)The patentee or any other person desiring to oppose the application may, within such time as may be prescribed or within such further time as the Controller may on application (made either before or after the expiration of the prescribed time) allow, give to the Controller notice of opposition.