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FORM 3 THE PATENTS ACT, 1970 (39 of 1970) & THE PATENTS RULES, 2003 STATEMENT AND UNDERTAKING UNDER SECTION 8 (See section 8; Rule 12) |
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1. Name of the applicant(s). |
I/We……………………………………………………………………………………………………………… hereby declare: |
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2. Name, address, and nationality of the joint applicant. |
(i) that I/We have not made any application for the same/substantially the same invention outside India Or (ii) that I/We who have made this application No… …. dated alone/jointly with ….…………., made for the same/ substantially same invention, application(s) for the patent in the other countries, the particulars of which are given below: |
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Name of the country |
Date of application |
Application No. |
Status of the application |
Date of publication |
Date of grant |
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3. Name and address of the assignee |
(iii) that the rights in the application(s) has/have been assigned to ...………………………………………. ……………………………………………………… that I/We undertake that up to the date of grant of the patent by the Controller, I/We would keep him informed in writing the details regarding corresponding applications for patents filed outside India within six months from the date of filing of such application. Dated this……..…day of…..……..20……. |
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4. To be signed by the applicant or his authorized registered patent agent. |
Signature. …………………. |
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5. Name of the natural person who has signed. |
(……………………………………). |
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To The Controller of Patents, The Patent Office, at………………………………… |
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Note:- Strike out whichever is not applicable; |
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