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Patents Act, 1970 12. Examination of application (1) When the complete specification has been filed in respect of an application for a patent, the application and the specification relating thereto shall be referred by the controller to an examiner for making a report to him in respect of the following matters, namely,- (a) whether the application and the specification relating thereto are in accordance with the requirements of this Act and of any rules made thereunder; (b) whether there is any lawful ground of objection to the grant of the patent under this Act in pursuance of the application; (c) the result of investigations made under section 13; and (d) any other matter which may be prescribed. (2) The examiner to whom the application and the specification relating thereto are referred under sub-section (1) shall ordinarily make the report to the Controller within a period of eighteen months from the date of such reference.    |
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