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[Cites 0, Cited by 0] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(3) in Patent Rules, 2003

(3)[ A candidate shall be required to secure a minimum of fifty marks in paper 1 and Paper II and shall be declared to have passed the examination only, if he obtains an aggregate of sixty per cent of the total marks.] [Substituted by Notification No. S.O. 2296(E), dated 25.9.2012 (w.e.f. 2.5.2003).]