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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(2) in The Patent Rules, 2003

(2)Where the Controller is satisfied that a prima facie case for the restoration of any patent has not been made out, he shall intimate the applicant accordingly and unless the applicant makes a request to be heard in the matter within one month from the date of such intimation the Controller shall refuse the application.