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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010

(2)All communications directed to be made to a person in respect of any proceeding or matter may be addressed to such advocate or agent and service on the advocate or agent shall be deemed to be service upon the person so authorising him and ail appearances before the Appellate Board may be made by or through such advocate or agent.