Section 9 — Provisional and complete specifications.
Patents Act, 1970
Provisional and complete specifications.—11[(1) Where an application for a patent (not being a convention application or an application filed under the Patent Cooperation Treaty designating India) is accompanied by a provisional specification, a complete specification shall be filed within twelve months from the date of filing of the application, and if the complete specification is not so filed, the application shall be deemed to be abandoned.]Open in Lexace · Ask the AI about this section
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