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

Union of India - Subsection

Section 24C(1)(g) in Patent Rules, 2003

(g)that the applicant is a Government company as defined in clause (45) of section 2 of the Companies Act, 2013 (18 of 2013); or