Section 20(4)(ii) in The Patent Rules, 2003

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Union of India - Subsection

Section 20(4)(ii) in The Patent Rules, 2003

(ii)Notwithstanding anything contained in clause (i), the patent office may, on the express request filed in Form 18 alongwith the fee specified in First Schedule, process or examine the application at any time before thirty one months.]

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Union of India - Subsection

Section 20(4)(ii) in The Patent Rules, 2003