Patents Rules, 2003
18. Appropriate office in relation to
international applications. —
1.
The
receiving office, designated office and elected office for the purposes of
international applications filed under the Treaty shall be the appropriate
office in accordance with rule 4.
2.
The
head office of the patent office shall be the appropriate office for dealing
with the International Bureau of the World Intellectual Property Organisation,
International Searching Authorities and International Preliminary Examining
Authorities.
3.
An
international application under the Treaty shall be filed at and processed by
the appropriate office in accordance with the provisions of this Chapter, the
Treaty and the regulations established under the PCT.
4.
Notwithstanding
anything contained in sub-rule (2), on receipt of an international application,
the appropriate office shall transmit one copy as record copy of such
application to international Bureau of the World Intellectual Property
Organisation and another copy as search copy to Competent International
Searching Authority. The appropriate office shall simultaneously furnish
complete details of such application to the head office of the patent offices.
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