Patents Rules, 2003
31. Form of reference to another specification. —
When in pursuance of rule 30, the Controller directs that a
reference to another specification shall be inserted in the applicant's
complete specification, such reference shall be inserted after the claims and
shall be in the following form, namely:
"Reference has been directed, in pursuance of section 18(2)
of the Patents Act, 1970, to the specification filed in pursuance of
application No……………"
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