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[Cites 0, Cited by 0] [Section 24C] [Entire Act]

Union of India - Subsection

Section 24C(3) in Patent Rules, 2003

(3)Except where the application has already been published under sub-section (2) of section 11A or a request for publication under rule 24A has already been filed, a request for expedited examination shall be accompanied by a request for publication under rule 24A.