Patents Rules, 2003
61. Copies of documents to be supplied. —
1. Copies of
all documents referred to in the notice of opposition or in any statement or
evidence filed in connection with the opposition and authenticated to the
satisfaction of the Controller, shall be simultaneously furnished in duplicate
unless the Controller otherwise directs.
2. Where a
specification or other document in a language other than English is referred to
in the notice, statement or evidence, an attested translation thereof, in
duplicate, in English shall be furnished along with such notice, statement or
evidence, as the case may be.
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