Patents Rules, 2003
Chapter XV Patent Agents
108. Particulars to be contained in the
register of patent agents.—
1.
The
register of patent agents maintained under section 125 shall contain the name,
nationality, address of the principal place of business, addresses of branch
offices, if any, the qualifications and the date of registration of every
registered patent agent.
2.
(2)
Where the register of patent agents is in computer floppies, diskettes or any
other electronic form, it shall be maintained and accessed only by the person
who is duly authorised by the Controller and no entry or alteration of any
entry or rectification of any entry in the said register shall be made by any
person who is not so authorised by the Controller.
3.
i.
Copies
of register of patent agents shall be maintained in each of the branch offices;
ii.
The
register of patent agents shall also contain specimen signatures and
photographs of the persons registered as patent agents.
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