Patents Rules, 2003
118. Alteration of names, etc., in the register of patent agents. —
1. A patent
agent may apply for the alteration of his name, address of the principal place
of business and branch offices, if any, or the qualifications entered in the
register of patent agents. On receipt of such application and the fee specified
therefor in the First Schedule, the Controller shall cause the necessary
alterations to be made in the register of patent agents.
2. Every
alteration made in the register of patent agents shall be published.
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