AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Designs Rules, 2001

12. Statement of novelty. –

The applicant may, and shall, if required by the Controller in any case so to do, endorse on the application and each of the representation a brief statement of the novelty he claims for his design.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys