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Union of India - Section

Section 34 in Patent Rules, 2003

34. Manner in which a claim under section 20(1) shall be made.

(1)A claim under sub-section (1) of section 20 shall be made in Form 6.
(2)The original assignment or agreement or an official copy or notarized copy thereof shall also be produced for the Controller's inspection and the Controller may call for such other proof of title or written consent as he may require.