THE PATENTS ACT, 1970 | ||||
Section 72 | ||||
Register to be open for inspection |
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(1) Subject to the provisions contained in this Act and any rules made thereunder, the register shall at all convenient times be open to inspection by the public; and certified copies, sealed with the seal of the patent office, of any entry in the register shall be given to any person requiring them on payment of the prescribed fee. (2) The register shall be prima facie evidence of any matters required or authorised by or under this Act to be entered therein. (3) If the record of particulars is kept in computer floppies or diskettes or in any other electronic form, sub-sections (1) and (2) shall be deemed to have been complied with if the public is given access to such computer floppies, diskettes or any other electronic form or printouts of such record of particulars for inspection. |
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