Patents Rules, 2003
23. The requirements under this Chapter to be supplemental of the
regulations, etc., under the Treaty. —
1. The
provisions of this Chapter shall be supplemental to the PCT and the regulation
and the administrative instructions made there under.
2.
In
case of a conflict between any provisions of the rules contained in this
Chapter and provisions of the Treaty and the regulations and the administrative
instructions made there under, the provisions of the Treat}' and the
regulations and administrative instructions made there under shall apply in
relation to international applications.
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