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[Cites 0, Cited by 4] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(6) in The Patents Act, 1970

(6)The provisions of this section shall be without prejudice to the right of an applicant for a patent to amend his specification or any other document related thereto to comply with the directions of the Controller issued before the grant of a patent.