Section 24B(1)(ii) in Patent Rules, 2003

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Union of India - Subsection

Section 24B(1)(ii) in Patent Rules, 2003

(ii)[ The period within which the request for examination under sub-section (3) of section 11-B to be made shall be forty-eight months from the date of priority, if applicable, or forty-eight months from the date of filing of the application; [ Substituted by S.O. 657(E), dated 5.5.2006, for Clauses (ii), (iii) and (iv) (w.e.f. 5.5.2006).]

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Union of India - Subsection

Section 24B(1)(ii) in Patent Rules, 2003