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FORM 29 THE PATENTS ACT, 1970 (39 of 1970) and THE PATENTS RULES, 2003 REQUEST FOR WITHDRAWAL OF THE APPLICATION FOR PATENT [See Section 11B(4) and rules 7(4A), 26] |
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1. Name of the applicant. 2. To be signed by the applicant or his authorized registered patent agent. 3. Name of the natural person who has signed
N.B. strike out whichever not applicable |
I/We______________________________ request that the application for patent numbered …...…… ___________dated______________filed by me/us, if applicable, having the request for examination /request for expedited examination numbered………………………. __________dated________________be treated as withdrawn under rule 7(4A)/ 26.
Dated………………..day of………………. Signature (___________________) (Name) ………………………. (Designation) ………………… To The Controller of Patents Patent Office at |
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