117. Restoration of name of persons removed from the register of patent agents
.-(1) An application for the restoration of the name of any person removed from the register of patent agents under sub-section (2) of section 130 shall be made in [Form 23] [[ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 24" (w.e.f.1.1.2005).]] within two months from the date of such removal.(2)If the name of a person is restored to the register of patent agents, his name shall be continued therein for a period of one year from the date on which his last annual fee became due.(3)[ The restoration of a name to the register of patent agents shall be communicated to the patent agent and also published on the official website.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]
