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[Cites 0, Cited by 0] [Section 19B] [Entire Act]

Union of India - Subsection

Section 19B(6) in Patent Rules, 2003

(6)The Searching Authority shall establish the International Search Report on those parts of the international application which relate to the invention first mentioned in the claims ("main invention") and subject to payment of additional fee within the period specified in sub-rule (5), on those parts of the international application which relate to inventions in respect of which such additional fees were paid.