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[Cites 0, Cited by 0] [Section 24B(2)] [Section 24B] [Entire Act]

Union of India - Subsection

Section 24B(2)(ii) in Patent Rules, 2003

(ii)The period within which the examiner shall make the report under sub-section (2) of section 12, shall ordinarily be one month but not exceeding three months from the date of reference of the application to him by the Controller;