Patents Rules, 2003
82. Preparation of amended specifications,
etc. —
Where the Controller allows the application for a patent
or the complete specification or any other document to be amended, the
applicant shall, if the Controller so requires and within the time to be
specified by him, leave at the appropriate office an amended application or the
specification or the other document, as the case may be, in accordance with the
provisions of these rules.
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