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THE PATENTS RULES, 2003 | ||||
Rule 32 | ||||
Procedure in case of potential infringement |
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If in consequence of an investigation made under section 13, it appears to the Controller that the applicant's invention cannot be performed without substantial risk of infringement of a claim of another patent, the applicant shall be so informed and the procedure provided in rule 29 shall, so far as may be necessary, be applicable. |
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