24. [ Publication of application [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 24 (w.e.f. 1.1.2005).]
.-The period for which an application for patent shall not ordinarily be open to public under sub-section (1) of section 11-A shall be eighteen months from the date of filing of application or the date of priority of the application, whichever is earlier: ] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (4) (w.e.f. 1.1.2005).][Provided that the period within which the Controller shall publish the application in the Journal shall ordinarily be one month from the date of expiry of said period, or one month from the date of request for publication under rule 24-A.] [ Added by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).]
