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Union of India - Section
Section 92 in Patent Rules, 2003
92. Registration of title or interest in a patent.
- After the receipt of an application under sub-section (1) or sub-section (2) of section 69, the Controller shall register the title of the person concerned or his interest in a patent, as the case may be, and an entry in the following form shall be made in the register, namely:-| "In pursuance of an application received on the | |||
| Proprietor | Assignment | ||
| registered as | licensee | by virtue of | licence |
| Mortgage, etc. | Mortgage deed, etc. | ||
| dated | and made between | ||
| of the one part and | of the | ||
| Other part". |