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[Cites 0, Cited by 0] [Section 126(3)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(3)(a) in Patent Rules, 2003

(a)in India-before any Court or person having by law authority to receive evidence, or before any officer empowered by such Court as aforesaid to administer oaths or to take affidavits;