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 3] [Entire Act] Union of India - Section Section 15 in The Patents (Amendment) Act, 2002 15. Amendment of section 22.- In section 22 of the principal Act, in the proviso, for the words" eighteen months", the words" twelve months" shall be substituted.
