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[Cites 0, Cited by 2] [Section 11B] [Entire Act]

Union of India - Subsection

Section 11B(1) in The Patents (Amendment) Act, 2002

(1)No application for a patent shall be required to be examined unless the applicant or any other interested person makes a request in the prescribed manner for such examination within forty- eight months from the date of fi ing of the application for patent.