Section 8 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
8. Verification of the appeal or application.
- Every pleading shall be verified at the foot by the party or by one of the parties pleading or by some other person proved to the satisfaction of the Appellate Board to be authorised to verify the appeal or application and the person verifying shall specify that what he verifies is his own knowledge and what he verifies upon information received and believed to be true by reference to the numbered paragraphs of the pleading and shall be Signed by the person making it and shall state the date on which it was signed and the place where it was signed.
