Section 81(3)(c) in The Patent Rules, 2003

[Cites 0, Cited by 0] [Section 81(3)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(3)(c) in The Patent Rules, 2003

(c)The procedure specified in rules 57 to 63 relating to the filing of written statement, reply statement, leaving evidence, hearing and costs shall, so far as may be, apply to the hearing of the opposition under section 57 as they apply to the hearing of an opposition proceeding.]

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Union of India - Subsection

Section 81(3)(c) in The Patent Rules, 2003