Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] Union of India - Subsection Section 31(iv) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010 (iv)subject to the directions of the Chairman, to fix date of hearing of the appeals or applications or other proceedings and issue notices therefor;
