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[Cites 0, Cited by 0] [Section 19K] [Entire Act]

Union of India - Subsection

Section 19K(6) in Patent Rules, 2003

(6)Any applicant may pay the additional fees under protest, that is, accompanied by a reasoned statement to the effect that the international application complies with the requirement of unity of invention or that the amount of the required additional fees is excessive.