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Union of India - Section

Section 110 in The Patent Rules, 2003

110. Particulars of the qualifying examination for patent agents

.-(1) The qualifying examination referred to in clause (c)(ii) of sub-section (1) of section 126 shall consist of a written test and a viva voce examination.
(2)The qualifying examination shall consist of the following papers and marks, namely:-
Paper I Patents Act and Rules 100
Paper II Drafting and interpretation of patent specifications and other documents 100
  Viva Voca 100
(3)[ The qualifying marks for each written paper and for the viva voce examination shall be fifty per cent"> (3) The qualifying marks for each written paper and for the viva voce examination shall be fifty per cent. each, of total marks and a candidate shall be declared to have passed the examination only if he obtains an aggregate of sixty per cent. of the total marks.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (3) (w.e.f. 1.1.2005).]