Section 126(3)(b) in The Patent Rules, 2003

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Union of India - Subsection

Section 126(3)(b) in The Patent Rules, 2003

(b)in any country or place outside India-before a diplomatic or consular officer, within the meaning of the Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 (41 of 1948) in such country or place or before a notary of the country or place, recognised by the Central Government under section 14 of the Notaries Act, 1952 (53 of 1952), or before a Judge or Magistrate of the country or place.

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Union of India - Subsection

Section 126(3)(b) in The Patent Rules, 2003