Patents Rules, 2003
133. Supply of certified copies and certificates under sections 72 and
147.—
Certified copies of any entry in the register, or certificates of,
or extracts from patents, specifications and other public documents in the
patent office, or from registers and other records including records in
computer floppies, diskettes or any other electronic form kept there, may be
furnished by the Controller on a request therefore made to him and on payment
of the fee specified therefore in the First Schedule.
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