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[Cites 0, Cited by 0] [Section 24C] [Entire Act]

Union of India - Subsection

Section 24C(12) in The Patent Rules, 2003

(12)The Controller shall dispose of the application within a period of three months from the date of receipt of the last reply to the first statement of objections or within a period of three months from the last date to put the application in order for grant under section 21 of the Act, whichever is earlier:Provided that this time limit shall not be applicable in case of pre-grant opposition.