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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010

(1)An appeal, application or petition shall be presented by the parties or an advocate having a vakalat duly executed in his/her favour and duly accepted by him/her or by a patent agent having valid authorisation.