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Union of India - Section

Section 36 in Patent Rules, 2003

36. Manner of application under section 20(5).

(1)An application under sub-section (5) of section 20 shall be made in Form 6 in duplicate and shall be accompanied by a statement setting out fully the facts upon which the applicant relies and the directions which he seeks.
(2)A copy of the application and statement shall be sent by the Controller to every other joint applicant.