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FORM 18 A THE PATENTS ACT,1970 and THE PATENT RULES,2003 REQUEST FOR EXPEDITED EXAMINATION OF APPLICATION FOR PATENT [See section 11B and Rule 24C] |
(FOR OFFICE USE ONLY) RQ. No.: Filing Date: Amount of fee Paid: CBR no: Signature: |
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1. APPLICANT(s) (A) NAME: (B) NATIONALITY: (C) ADDRESS: |
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2. 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 request that my/our application for patent no………………filed on……………………for …………..………………… ………………the…………………………………………………….invention titled ……………… ……………………………………………… 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). or I/We hereby request that my/our request for examination bearing no for application for patent no………………..filed on………………………for …………………………………….. the…………………………………………………..invention titled ……………………………….. ………………may be converted to a request for expedited examination of a patent application under rule 24C and the application shall be examined under sections 12 and 13 of the Act. |
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3. The applicant(s) to indicate (by ticking the appropriate box) any of the grounds applicable in case of a request for expedited examination made by on any of the following grounds: that the applicant is a startup, or that India has been indicated as the competent International Searching Authority or elected as an International Preliminary Examining Authority in the corresponding international application. |
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ADDRESS FOR SERVICE IN INDIA: ………………………………………………………………………………………………………….... …………………………………………………………………………………………………………… |
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Dated this day of 20 Signature Name of the signatory To The Controller of Patents, The Patent Office, At …………………………….. NOTE: To be signed by the applicant(s) or by his/ their authorized registered patent agent "Strike out the column(s) which is/ are not applicable.”; For fee: See the First Schedule. |
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