Patents Rules, 2003
Chapter II Application for Patents
10. Period within which proof of the right
under section 7(2) to make the application shall be furnished. —
Where, in an application for a patent made by virtue of
an assignment of the right to apply for the patent for the invention, if the
proof of the right to make the application is not furnished with the
application, the applicant shall within a period of six months after the filing
of such application furnish such proof.
Explanation. — For the purposes of this rule, the six
months period in case of an application corresponding to an international
application in which India is designated shall be reckoned from the actual date
on which the corresponding application is filed in India.
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