FORM 14
THE PATENTS ACT, 1970
(39 OF 1970)
&
The Patent Rules, 2003
NOTICE OF OPPOSITION TO AMENDMENT/RESTORATION/SURRENDER OF PATENT/GRANT OF COMPULSORY LICENSE OR REVISION OF TERMS THEREOF OR TO CORRECTION OF CLERICAL ERRORS
[See sections 57(4), 61(1), 63(3), 78(5), and 87(2); rules 81(3)(b), 85(1), 87(2), 98(1), 101(3) and 124]
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1. State the name, address, and nationality.
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I/We…………………………………….....hereby give notice of opposition: -to the amendment of the application/specification with respect to the application for Patent No. …….. dated ……. OR to the application for Restoration of Patent No. ……………. dated ………………… OR to the offer to surrender the Patent No. ………………. dated ………….……….. OR for the grant of a compulsory license, or Revocation of Patent No. …….. dated …… OR for correction of a clerical error in Patent No. ………… dated ………/Specification No…………... dated …………. in respect of Patent No. ………… dated or Patent Application No. ………… dated ………. The grounds in which the said opposition is made are as follows: ……………………... ……………………………………………… My/Our address for service in India is 2 ………………………………….………… Dated this ………. day of ……………. 20…. Signature3 (……………………………….) To The Controller of Patents, The Patent Office, At …………………………………
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Note: - (a) Strike out whichever is not applicable.
(b) For the fee: See the First Schedule.
