Patents Rules, 2003
92. Registration of title or interest in a
patent. —
After the receipt of an application under sub-section (1)
or sub-section (2) of section 69, the Controller shall register the title of
the person concerned or his interest in a patent, as the case may be, and an
entry in the following form shall be made in the register, namely:—
"In pursuance of an application received on the
__________Proprietor _________Assignment ________________registered as
________________licencee ______________by virtue of ___________licence
_________Mortgagee etc. ________________Mortgage deed etc_____________ dated________________
and made between______________ of the one part and ... of the other part."
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