Patents Rules, 2003
Chapter XIII Compulsory Licence and
Revocation of Patent
96. Application for compulsory licence etc .—
An application to the Controller for an order under
section 84, section 85, section 91 or section 92 or section 92A shall be in
Form 17, or Form 19, as the case may be. Except in the case of an application
made by the Central Government, the application shall set out the nature of the
applicant's interest and terms and conditions of the licence the applicant is
willing to accept.
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