Designs Rules, 2001
35.
Production of documents of title and other proof. -
Every
assignment, and every other document containing, giving effect to or being
evidence of the transmission of copyright in a registered design or affecting
the proprietorship thereof or creating an interest therein as claimed in
application under rule 33 shall unless the Controller otherwise directs, be
presented to him either in original, or notarially certified true copy together
with the application and he may call for such other proof of title or written consent
as he may require for his satisfaction:
Provided
that in the case of a document which is a public document, an official or
certified copy thereof may be presented.
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