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] [Entire Act] Union of India - Section Section 28A in Patent Rules, 2003 28A. [ Procedure in relation to consideration of report of examiner under section 14. [Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005). ] - In case the applicant contests any of the objections communicated to him, the procedure specified under rule 28 may apply.]
