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Union of India - Section

Section 15 in The Patents Act, 1970

15. Power of Controller to refuse or require amended applications, etc., in certain case. — Where the Controller is satisfied that the application or any specification or any other document filed in pursuance thereof does not comply with the requirements of this Act or of any rules made thereunder, the Controller may refuse the application or may require the application, specification or the other documents, as the case may be, to be amended to his satisfaction before he proceeds with the application and refuse the appl ication on failure to do so.