Patents Rules, 2003
58. Filing of reply statement and evidence. —
1. If the
patentee desires to contest the opposition, he shall leave at the appropriate
office a reply statement setting out fully the grounds upon which the
opposition is contested arid evidence, if any, in support or his case within a
period of two months from "the date of receipt of the copy of the written
statement and Opponent's evidence, if any by mm under rule 5/ and deliver to
the opponent a copy thereof.
2. If the
patentee does not desire to contest or leave his reply and evidence within the
period as specified in sub-rule (1), the patent shall be deemed to have been
revoked.
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