Patents Rules, 2003
69. Procedure for the hearing of claim or an application under section 28.—
The procedure specified in rules 55A and 57 to 63 relating to the
filing of notice of opposition, written statement, reply, statement, leaving
evidence, hearing and cost shall, so far as may be, apply to the hearing of a
claim or an application under section 28 as they apply to the opposition
proceedings subject to the modification that reference to patentee shall be
construed as the person making the claim, or an application, as the case may
be.
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