THE PATENTS RULES, 2003 PROVISIONAL/COMPLETE SPECIFICATION (See Section 10 and rule 13)| Deeds & Drafts

FORM 2 THE PATENTS ACT, 1970 (39 of 1970) & THE PATENTS RULES, 2003 PROVISIONAL/COMPLETE SPECIFICATION (See Section 10 and rule 13)
1. TITLE OF THE INVENTION
2. APPLICANT(S) a) Name: b) Nationality: c) Address:
3. PREAMBLE TO THE DESCRIPTION
PROVISIONAL The following specification describes the invention.	COMPLETE The following specification particularly describes the invention and the manner in which it is to be performed.
4. DESCRIPTION (Description shall start from next page.)
5. CLAIMS (not applicable for provisional specification. Claims should start with the preamble— “I/ We claim” on separate page)
6. DATE AND SIGNATURE (to be given at the end of last page of specification)
7. ABSTRACT OF THE INVENTION (to be given along with complete specification on separate page)
Note: - * Repeat boxes in case of more than one entry. * To be signed by the applicant(s) or by an authorized registered patent agent. * Name of the applicant should be given in full, family name in the beginning. * Complete address of the applicant should be given stating the postal index no./code, state and country. * Strike out the column which is/are not applicable.