- In this Chapter, unless the context otherwise requires,-(a)"Article" means an Article of the Treaty;(aa)[ "Examining Authority" means the Indian International Preliminary Examining Authority referred to in sub-rule (1) of rule 19F; [Inserted by Notification No. S.O. 1029(E), dated 23.4.2013 (w.e.f. 2.5.2003).](ab)"International Bureau" means the International Bureau of World Intellectual Property Organisation;(ac)"Searching Authority" means the Indian International Searching Authority referred to in sub-rule (1) of rule 19A;](b)"Treaty" or "PCT" means the Patent Cooperation Treaty;(c)All other words and expressions used herein and not defined but defined in the PCT shall have the same meaning as assigned to them in that Treaty.
