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FORM 5 THE PATENTS ACT, 1970 (39 of 1970) & The Patents Rules, 2003 DECLARATION AS TO INVENTORSHIP [See section 10 (6) and rule 13 (6)] |
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1. NAME OF APPLICANT(S) |
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hereby declare that the true and first inventor(s) of the invention disclosed in the complete specification filed in pursuance of my/our application numbered ……………………dated ............................. is/are 2. INVENTOR(S) a) Name b) Nationality c) Address Dated this ............day of ................. 20....... Signature Name of the signatory |
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3. DECLARATION TO BE GIVEN WHEN THE APPLICATION IN INDIA IS FILED BY THE APPLICANT(S) IN THE CONVENTION COUNTRY: - We the applicant(s) in the convention country hereby declare that our right to apply for a patent in India is by way of assignment from the true and first inventor(s). Dated this ............day of ................. 20....... Signature Name of the signatory |
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4. STATEMENT (to be signed by the additional inventor(s) not mentioned in the application form) I /We assent to the invention referred to in the above declaration, being included in the complete specification filed in pursuance of the stated application. Dated this ............day of ................. 20....... Signature of the additional inventor(s): Name: |
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To, The Controller of Patents The Patent Office, at .......................................... Note: - * Repeat boxes in case of more than one entry. * To be signed by the applicant(s) or by authorized registered patent agent otherwise were mentioned. * Name of the inventor and applicant should be given in full, family name in the beginning. * Complete address of the inventor should be given stating the postal index no./ code, state, and country. * Strike out the column which is /are not applicable. |
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