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[Cites 0, Cited by 0] [Section 24B(1)] [Section 24B] [Entire Act]

Union of India - Subsection

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

(v)The period for making request for examination under section 11-B, of the applications filed before the 1st day of January, 2005 shall be [the period specified under the section 11-B before the commencement of the Patents (Amendment) Act, 2005 or] [ Substituted by S.O. 657(E), dated 5.5.2006, for " the period specified under the Section 11-B or" (w.e.f. 5.5.2006).] the period specified under these rules, whichever expires later.