Patents Rules, 2003
4. Appropriate office .—
1.
The
appropriate office of the patent office shall—
i.
for
all the proceedings under the Act, be the head office of the patent office of
the branch office, as. the case may be, within whose territorial limits— '-
a. the applicant or
first mentioned applicant in case of joint applicants for a patent, normally
resides or has his domicile or has a place of business or the place from where
the invention actually originated; or
b. the applicant for a
patent or party in a proceeding if he has no place of business or domicile in
India, the address for service in India given by such applicant or party is
situated; and
i.
ii.
for
proceedings under sections 24A, 24B, 24C, 39, 65 and 125 be the l1cad office of
the patent office.
2. The appropriate
office once decided in respect of any proceedings under the Act shall not
ordinarily be changed.
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