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THE PATENTS RULES, 2003 | ||||
Rule 129 | ||||
Exercise of discretionary power by the Controller |
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Before exercising any discretionary power under the Act or these rules which is likely to affect an applicant for a patent or a party to a proceeding adversely, the Controller shall give such applicant or party, a hearing, after giving him or them, ten days notice of such hearing ordinarily. |
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