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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(4) in The Patent Rules, 2003

(4)The Opposition Board shall conduct the examination of the notice of opposition alongwith documents filed under rules 57 to 60 referred to under ] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ][sub-section (3) of section 25] [ Substituted by S.O. 657(E), dated 5.5.2006, for " sub-Section (4) of Section 25" (w.e.f. 5.5.2006).][, submit a report with reasons on each ground taken in the notice of opposition with its joint recommendation within three months from the date on which the documents were forwarded to them.