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THE PATENTS RULES, 2003 | ||||
CHAPTER XVI | ||||
MISCELLANEOUS | ||||
Rule 121 | ||||
Period within which copies of specification etc. are to be filed |
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The period within which copies of specification or corresponding documents to be filed by the applicant under sub-section (1) of section 138 shall be three months from the date of communication by the Controller. |
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Rule 121A | ||||
Address of Communications |
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All communications in relation to any proceeding under the Act or these rules shall be addressed to the Controller at the appropriate office. |
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