118. Alteration of names, etc., in the register of patent agents
.- [(1) A patent agent may apply for the alteration of his name, address of the principal place of business and branch offices, if any, or the qualifications entered in the register of patent agents, e-mail address, telephone number, fax number or any other particulars under sub-section (1) of section 125. On receipt of such application and the fee specified therefor in the First Schedule for such request for alteration of particulars, the Controller shall cause the necessary alterations to be made in the register of patent agents.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](2)Every alteration made in the register of patent agents [shall be published] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " shall be noticed in the Official Gazette" (w.e.f. 1.1.2005).].
