Designs Rules, 2001
2.
Definitions –
In
these rules, unless there is anything repugnant in the subject or context,-
a. “Act” means the
Designs Act, 2000
b. “Application in
United Kingdom or convention country or group of countries or intergovernmental
organisation” means an application made by any person in any part of United
Kingdom or convention country or group of countries or inter-governmental
organisation, of a design for the protection in India under the provisions of
section 44 of the Act.
c. “Office” means the
Patent Office referred to in section 74 of the Patent Act, 1970 (39 of 1970)
d. “Reciprocity
Application” means an application in India under section 44 of the Act.
e. “Set” means a number
of articles of the same general character ordinarily sold together or intended
to be used together, all bearing the same design, with or without modification
not sufficient to alter the character or substantially to affect the identity
thereof.
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