Patents Rules, 2003
68. Form of application to be made under section 28(7). —
1. An
application under sub-section (7) of section 28 shall be made in Form 8 and
shall be accompanied by a statement setting out the circumstances under which
the application is made.
2.
A
copy of the application and the statement shall be sent by the Controller to
each patentee or the applicant for patent, as the case may be, and to any other
person whom the Controller may consider to be interested.
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