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[Cites 0, Cited by 0] [Section 19K(3)] [Section 19K] [Entire Act]

Union of India - Subsection

Section 19K(3)(b) in Patent Rules, 2003

(b)that the description, the claims, or the drawings, are so unclear, or the claims are so inadequately supported by the description, that no meaningful opinion can be formed on the questions of novelty, inventive step (non-obviousness), or industrial applicability, the Examining Authority shall not go into these questions and shall inform the applicant of this opinion and the reasons therefor.