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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(2) in The Patent Rules, 2003

(2)If the application for amendment under sub-rule (l) relates to an application for a patent which has not been [granted] [[ Substituted by S.O. 1418(E), dated 28.12.2004, for " accepted" (w.e.f.
1.1.2005).]], the Controller shall determine whether and subject to what conditions, if any, the amendment shall be allowed.