Designs Rules, 2001
16.
Manner in which a claim under sub-section (1) of section 8(1) shall be made.-
A claim under
sub-section (1) of section 8 shall be made in Form-2.
2. The original
assignment or agreement or other document affecting right,title or interest in
the application or an official or notarially certified copy thereof shall also
be furnished for the Controller’s inspection and the Controller may call for
such other proof of title or written consent as he may require.
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