Patents Rules, 2003
117. Restoration of name of persons removed from the register of
patent agents. —
1. An
application for the restoration of the name of any person removed from the
register of patent agents under sub-section (2) of section 130 shall be made in
Form 23 within two months from the date of such removal.
2. If the
name of a person is restored to the register of patent agents, his name shall
be continued therein for a period of one year from the date on which his last
annual fee became due.
3. The
restoration of a name to the register of patent agents shall be published and
communicated to the person concerned.
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