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Union of India - Section

Section 63A in Patent Rules, 2003

63A. [ Request made under section 26(1). [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).]

- Request under section 26(1) shall be made on Form 12 within three months from the date of the order of the Controller and shall be accompanied by a statement setting out the facts upon which the petitioner relies and relief he claims.]