Patents Rules, 2003
127. Exhibits. —
Where there are exhibits to be filed in an opposition or any other
proceedings, a copy or impression of each exhibit shall be supplied to the
other party at his request and expense; if copies or impressions of the
exhibits cannot conveniently be furnished, the originals shall be left with the
Controller for inspection by the person interested by prior appointment. The
exhibits in original if not already left with the Controller shall be produced
at the hearing.
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