Patents Rules, 2003
Chapter IV Publication and Examination of
Applications
24. Publication of application.—
The period for which an application for patent shall not
ordinarily be open to public under sub-section (1) of section 11A shall be
eighteen months from the date of filing of application or the dale of priority
of the application, whichever is earlier
Provided that the period within which the Controller
shall publish the application in the journal shall ordinarily be one month from
the date of expiry of said period, or one month from the date of request for
publication under rule 24A.
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