Patents Rules, 2003
36. Manner of application under section 20(5). —
1. An
application under sub-section (5) of section 20 shall be made in Form 6 in
duplicate and shall be accompanied by a statement setting out fully the facts
upon which the applicant relies and the directions which he seeks.
2. A copy of
the application and statement shall be sent by the Controller to every other
joint applicant.
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