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[Cites 0, Cited by 0] [Section 19B(3)] [Section 19B] [Entire Act]

Union of India - Subsection

Section 19B(3)(b) in Patent Rules, 2003

(b)the description, claims or drawings fail to comply with the requirements prescribed under the regulations under the Treaty to such an extent that a meaningful search could not be carried out, the Authority shall so declare and notify the applicant and the International Bureau that no international search report shall be established.