Patents Rules, 2003
54.
Register of exclusive marketing rights. –
There shall be kept a
register to be called the Register of Exclusive Marketing Rights and all
entries relating to exclusive marketing rights shall be made therein
The Register kept
under sub-rule (1) shall be open to the public on a request to be made to that
effect to the Controller in writing along with the fee as specified in the
First Schedule.
3. Certified copy of any
entry in the Register of exclusive marketing rights shall be supplied on a
request to the Controller in writing along with the fee as specified in the
First Schedule.
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