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THE PATENTS RULES, 2003 | ||||
Rule 19C | ||||
Time limit for establishing international search report |
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The Searching Authority shall establish the International Search Report and written opinion or, as the case may be, the declaration referred to in sub-rule (3) of rule 19B within a period of three months from the date of receipt of the search copy by the Searching Authority, or within a period of nine months from the date of priority, whichever expires later. |
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