Patents Rules, 2003
34. Manner in which a claim under section 20(1) shall be made. —
1. A claim
under sub-section (1) of section 20 shall be made in Form 6.
2. The
original assignment or agreement or an official copy or notarized copy thereof
shall also be produced for the Controller's "inspection and the Controller
may call for such other proof of title or written consent as he may require.
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