Patents Rules, 2003
131. Form and manner in which statements required under section
146(2) to be furnished. —
1. The
statements shall be furnished by every patentee and every licensee under
sub-section (2) of section 146 in Form 27 which shall be duly verified by the
patentee or the licencee or his authorised agent.
2. The
statements referred to in sub-rule (1) shall be furnished in respect of every
calendar year within three months of the end of each year.
3. The
Controller may publish the information received by him under subsection (1) or
sub-section (2) of section 146.
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