Patents Rules, 2003
2. Definitions. —
In these rules, unless the context otherwise requires,—
a.
"Act"
means the Patents Act, 1970 (39 of 1970);
b.
"appropriate
office" means the appropriate office of the patent office as specified in
rule 4;
c.
"article"
includes any substance or material, and any plant, machinery or apparatus,
whether affixed to land or not;
d.
"Form"
means a Form specified in the Second Schedule;
e.
"Schedule"
means Schedule to these rules;
f.
"section"
means a section of the Act;
g.
Words
and expressions used, but not defined in these rules, shall have the meanings
respectively assigned to them in the Act.
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