Section 134(1)(a) in Patent Rules, 2003

[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(1)(a) in Patent Rules, 2003

(a)as to when a complete specification following a provisional specification has been filed or an application for patent has been deemed to have been abandoned;

(aa)[ as to when the information under section 8 has been filed;] [ Inserted by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 134(1)(a) in Patent Rules, 2003