Section 81 — Disposal by Controller of applications for extension of time.

Disposal by Controller of applications for extension of time.—Where under the provisions of this Act or the rules made thereunder the Controller may extend the time for doing any act, nothing in this Act shall be deemed to require him to give notice to or hear the party interested in opposing the extension, nor shall any appeal lie from any order of the Controller granting such extension. 5[CHAPTER XVI WORKING OF PATENTS, COMPULSORY LICENCES AND REVOCATION

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