Patents Rules, 2003
14. Amendments to specifications. —
1. When a
provisional or complete specification or any drawing accompanying it has been
received by the applicant or his agent for amendment, and amendment is duly
made thereon, the page incorporating such amendment shall be retyped and
submitted to form a continuous document. Amendments shall not be made by slips
pasted ort, or as footnotes or by writing in the margin of any of the said
documents.
2. The
amended documents shall be returned to the Controller together with the
superseded pages or drawings, if any, duly marked, cancelled and initiated by
the applicant or his agent. Copies of any pages that have been retyped or added
and of any drawing that has been added or substantially amended shall be sent
in duplicate.
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