|
FORM 30 THE PATENTS ACT, 1970 (39 of 1970) and THE PATENTS RULES, 2003 TO BE USED WHEN NO OTHER FORM IS PRESCRIBED [See sub-rule (2) of Rule 8 ] |
||||
|
1. Name of the Applicant/ Patentee/Other |
I/We ……………………………………………………... …………………………………………………………… |
|||
|
2. A complete address including postal index number/code and State along with e-mail ID, telephone, mobile, and fax number. |
House No. Street |
-- -- |
Telephone No. Mobile No. |
-- ---- |
|
City State Country |
-- -- -- |
Fax No. |
-- |
|
|
Pin code |
-- |
E-mail ID |
-- |
|
|
3. Application No. / Patent No. |
|
|||
|
4. Relevant section / rules |
|
|||
|
5. Purpose of request |
|
|||
|
6. Details of request |
|
|||
|
7. To be signed by the applicant |
Signature………………. |
|||
|
8. Name of the natural person who has signed along with designation and official seal, if any. |
(………………………) |
|||
|
|
To, The Controller of Patents, The Patent Office, at......................................................... ”. |
|||
86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824