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FORM 13 THE PATENTS ACT, 1970 (39 of 1970) & THE PATENTS RULES, 2003 APPLICATION FOR AMENDMENT OF THE APPLICATION FOR PATENT/ COMPLETE SPECIFICATION/ANY DOCUMENT RELATED THERETO [See section 57; sub-rule (1) of rule 81] |
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1. Name of the applicant(s). |
I/We…………………………………………………………………………………………………………………… request leave to amend the application/any document related thereto/complete specification with respect to the application for Patent No. ………. dated……. as highlighted in the copy hereto annexed. My/Our reason for making this request is as follows: - ……………………………………………………………………………………..………………………………….. I/We declare that no action for infringement or for the revocation of the patent in question is pending before Appellate Board or a Court. I/We declare that the facts and matters stated herein are true to the best of my/our knowledge information and belief. |
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2. To be signed by the applicant(s) or patentee(s) or by his authorized registered patent agent |
Dated this ……. day of ……… 20…… Signature…………………… |
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3. Name of the natural person who has signed |
(………………………………) |
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To The Controller of Patents, The Patent Office, At ………………………….. |
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Note: For Fee: See the First Schedule. |
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