Patents Rules, 2003
5. Address for service.—
Every person, concerned in any proceedings to which the Act or
these rules relate and every patentee, shall furnish to the Controller an
address for service in India and that address may be treated for all purposes
connected with Such proceedings or patent as the address of the person
concerned in the proceedings or of the patentee. Unless such an address is
given, the Controller shall be under no obligation either to proceed or deal
with any proceeding, or patent or to send any notice that may be required to be
given under the Act or these rules and the Controller may take suo motu decision
in the matter.
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