Bilateral Cooperation

Bilateral cooperation in Intellectual Property (IP) involves two countries working together to strengthen IP protection and enforcement through mutually agreed frameworks and agreements. By sharing best practices, resources, and technical assistance, bilateral agreements help improve IP systems, fostering innovation and trade between the partnering nations.

The Office has signed various Work Plans with foreign IP Offices under the active MoUs signed between DPIIT and their foreign counterparts.

Status of MoU and Work Plan with Other Countries:
S. No. Country/Intergovernmental Organization Status of MoU Status of Work Plan
1. Italy Active (PDF) Active
2. EUIPO Active (PDF) Active
3. TIPO, Taiwan Active Not Active
4. ROSPATENT Active (PDF) Not Active
5. USPTO Active (PDF) Under Process
6. DKPTO Active (PDF) Active
7. INPI, Portugal Active (PDF) Not Active
8. CIPO Active (PDF) Active
9. PRV, Sweden Active (PDF) Active
10. INPI, France Active (PDF) Under Process
11. JPO Active (PDF) Under Process
12. IPOS, Singapore Active (PDF) Not Active
13. UKIPO Active (PDF) Active
14. WIPO Active (PDF) Under Process
15. IPI, Switzerland Active (PDF) Active
16. INPI, Brazil Active (PDF) Under Process
17. IMPI, Mexico Active (PDF) Under Process