Patents Rules, 2003
Chapter VIII Grant of Patents
73.
Sealing of patents. –
A request for the
sealing of a patent under sub-section (1) of section 43 shall be made in Form
9.
2. The period within which a
request for the sealing of a patent may be made under clause (a) of the proviso
to sub-section (2) of section 43 shall be two months after the final
determination to the proceeding referred to in that clause.
3. An application under
sub-section (3) of section 43 shall be made in Form 4.
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