Patents Rules, 2003
85. Opposition to restoration under section
61. —
1.
At
any time, within two months from the date of publication of the application
under sub-rule (3) of rule 84, any person interested may give notice of
opposition thereto in Form 14.
2.
A
copy of the notice of opposition shall be sent by the Controller to the
applicant.
3.
The
procedure specified in rules 57 to 63 relating to the filing of written
statement, reply statement, leaving evidence, hearing and costs shall, so far
as may be, apply to the hearing of the opposition under section 60 as they
apply to the hearing in the opposition proceeding.
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