Patents Rules, 2003
90.
Registration of title and interest in patents. —
1. An application
referred to in sub-section (1) or sub-section (2) of section 69 shall be made
in Form 16.
2.
An
application for an entry in the register of patents of any other document
purporting to affect the proprietorship of the patent by the person benefiting
under the document shall be made in Form 16.
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