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[Cites 0, Cited by 1] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3A) in The Patents Act, 1970

(3A)Where a complete specification based on a previously filed application in India has been filed within twelve months from the date of that application and the claim is fairly based on the matter disclosed in the previously filed application, the priority date of that claim shall be the date of the previously filed application in which the matter was first disclosed.