Patents Rules, 2003
72 . Communication of result of
reconsideration under section 36(2).—
1.
The
result of every reconsideration under sub-section (1) of section 36 shall be
communicated to the applicant for patent within fifteen days of the receipt of
the notice by the Controller.
2.
Extension
of time on revocation of secrecy directions under section 38.—
The extension of time to be given for doing anything
required or authorised to be done under section 38 shall not exceed the period
for which directions given by the Central Government under sub-section (1) of
section 35 were in force.
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