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“FORM 28 THE PATENTS ACT, 1970 (39 of 1970) THE PATENTS RULES, 2003 TO BE SUBMITTED BY A SMALL ENTITY / STARTUP [See rules 2 (fa), 2(fb) and 7] |
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1. |
Insert name, address and nationality. |
I/We ………………………………………………. |
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……………….…………………………………… |
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applicant/ patentee in respect of the patent application |
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no. ……………….or patent no………………… |
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hereby declare that I/we am/are a small entity in |
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accordance with rule 2(fa) or a startup in accordance |
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with rule 2(fb) and submit the following document(s) as |
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proof: |
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2. |
Documents to be submitted |
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i. For claiming the status of a small entity: |
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A. For an Indian applicant: Evidence of registration under the Micro, Small and Medium Enterprises Act, 2006 (27 of 2006). |
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B. In case of a foreign entity: Any other document. |
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ii. For claiming the status of a startup |
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A. For an Indian applicant: Any document as evidence of eligibility, as defined in rule 2(fb). |
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B. In case of a foreign entity: Any other document. |
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3.
4. |
To be signed by the applicant(s) / patentee (s) / authorised registered patent agent. Name of the natural person who has signed. Designation and official seal, if any, of the person who has signed. |
The information provided herein is correct to the best of my/our knowledge and belief. Dated this ………. day of …………. 20..... Signature ……………………. (Name) ……………………. (Designation) ……………………. To The Controller of Patents, The Patent Office, At ………………………….. |
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