Patents Rules, 2003
128. Directions not otherwise prescribed. —
1. Where for
the proper prosecution or completion of any proceedings under the Act or these
rules, the Controller is of the opinion that it is necessary for a party to
such proceedings to perform an act, file a document or produce evidence, for
which provision has not been made in the Act or these rules, he may, by notice
in writing, require such party to perform the act, file the document or produce
the evidence specified in such notice.
2.
Where
an applicant or a party to a proceeding desires to be heard or not heard, the
Controller may, at any time, require him to submit his statement in writing
giving such information as the Controller may deem necessary within the time
specified by him.
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