Section 20(3)(b) in The Patent Rules, 2003

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Union of India - Subsection

Section 20(3)(b) in The Patent Rules, 2003

(b)and where the international application was either not filed or has not been published in English, file with the patent office, a transaction of the application in English, duly verified by the applicant [or the person duly authorised by him] [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).] that the contents thereof are correct and complete.

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Union of India - Subsection

Section 20(3)(b) in The Patent Rules, 2003