Patents Rules, 2003
Preamble:
WHEREAS certain draft rules were published in exercise of
the powers conferred by section 159 of the Patents Act, 1970 (39 of 1970) vide notification
of the Government of India in Ministry of Commerce and Industry (Department of
Industrial Policy and Promotion) vide Number S.O. 1018(E) dated the 20th
September, 2002, in Part II, Section 3, sub-section (ii) of the Gazette of
India, (Extraordinary) dated 20th September, 2002 for inviting objections and
suggestions from persons likely to be affected thereby before expiry of a
period of thirty days from the date on which copies of the Gazette containing
the Notification were made available to the public;
AND WHEREAS the copies of the Gazette containing the said
Notification were made available to the public on 3rd October, 2002.
AND WHEREAS objections and suggestions received from the
public on the said draft rules have been considered by the Central Government;
Now, THEREFORE, in
exercise of the powers conferred by section 159 of the Patents Act, 1970 (39 of
1970) and in supersession of the Patents Rules, 1972 published in the Gazette
of India, vide S.O. 301(E) dated 20th April, 1972 in Part II, Section 3,
sub-section (ii), except as respect things done or omitted to be done before
such supersession, Central Government hereby makes the following rules,
namely:—
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