Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 57] [Entire Act] Union of India - Subsection Section 57(5) in The Patents Act, 1970 (5)An amendment under this section of a complete specification may be, or include, an amendment of the priority date of a claim.
