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Del HC to Controller General: Ensure Compliance Provisions of Pre/Post Grant Oppositions to Patent - (16 Aug 2023)

INTELLECTUAL PROPERTY RIGHTS

Delhi High Court has directed Controller General of Patents, Designs and Trade Marks to ensure that there is strict compliance with the provisions of the Patents Rules, 2003 particularly Rule 57, while dealing with and processing pre or post grant oppositions to a patent.

Tags : DELHI HIGH COURT   COMPLIANCE   PATENTS RULES  

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