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FORM 18 THE PATENT ACT, 1970 (39 of 1970) & The Patent Rules, 2003 REQUEST/EXPRESS REQUEST FOR EXAMINATION OF APPLICATION FOR PATENT [See section 11B and rules 20(4)(ii), 24B(1)(i)] |
(FOR OFFICE USE ONLY)
RQ. No.: Filing Date: Amount of Fee paid: CBR No: Signature: |
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1. APPLICANT(S)/ OTHER INTERESTED PERSON (a) Name: (b) Nationality: (c) Address: |
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2. Statement in case of a request for examination made by the applicant(S) I/We hereby request that my/our application for patent no. ……………… filed on ……………. for the invention titled …………………………………………………….. shall be examined under sections 12 and 13 of the Act. Or I/We hereby make an express request that my/our application for patent no…… filed on…… based on Patent Cooperation Treaty (PCT) application no………….. dated…...…. made in country………… shall be examined under sections 12 and 13 of the Act, immediately without waiting for the expiry of 31 months as specified in rule 20(4)(ii). |
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3. Statement in case of a request for examination made by any other interested person I/We the interested person request for the examination of the application no. dated ………. filed by the applicant ………….. titled under sections 12 and 13 of the Act. As evidence of my/our interest in the application for patent following documents are submitted. (a) ……………………………………………………………………………………….. |
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4. ADDRESS FOR SERVICE
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Dated this ……………………. day of ……………….20………… Signature Name of the signatory To The Controller of Patents The Patent Office, At……………………. |
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Note: - *To be signed by the applicant(s) or by his authorized registered patent agent. *Strike out the column(s) which is/are not applicable. *For fee: See the First Schedule. |
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