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[Cites 0, Cited by 0] [Section 24B(1)] [Section 24B] [Entire Act]

Union of India - Subsection

Section 24B(1)(i) in Patent Rules, 2003

(i)A request for examination under section 11-B shall be made in Form 18 [within forty-eight months] [ Substituted by S.O. 657(E), dated 5.5.2006, for " after the publication of the application but within thirty-six months" (w.e.f. 5.5.2006).] from the date of priority of the application or from the date of filing of the application, whichever is earlier;