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[Cites 0, Cited by 3] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Patents Act, 1970

(3)Where an application for a patent (not being a convention application or an application filed under the Patent Cooperation Treaty designating India) in. accompanied by a specification purporting to be a complete specification, the Controller may, if the applicant be requests at any time within twelve months from the date of filing of the application, direct that such specification shall be treated, for the purposes of this Act, as a provisional specification and proceed with the application accordingly.