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Union of India - Section
Section 10 in The Patents (Appeals and Applications to the Intellectual Property Appellate Board) Rules, 2011
10. All communications relating to these proceedings may be sent to the following address in India :-
............................................................................*Strike out that which is not Applicable.VerificationI............................. (name of the appellant) age ......................... of.......................... nationality, resident of .......................... do hereby verify that the contents of paras ............... to ............. are true to my personal knowledge and paras .................. to ............... are .......... believed to be true on legal advice and that I have not suppressed any material fact.Dated, this ................. day of..................Place :Signature of the Appellant(Full name and designation of the signatory)Signature of the Advocate/AgentOn behalf of the applicantToThe Deputy RegistrarIntellectual Property Appellate BoardBefore The Intellectual Property Appellate BoardForm 2(See rule 2)Application for Revocation of Patent under Section 64 or Rectification of the Register of Patents under Section 71 of the Patents Act, 1970(To be filed in duplicate along with the statement of case in duplicate stating the facts on which rectification is sought)In the matter of O.R.A. No.................A.B. (add description such as full name, nationality, address, registered office .......) represented by its Partner/Principal Officer/power of attorney holder.ApplicantVs.C.D. (add description such as full name, nationality, address, registered office and the residential or official address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order).RespondentList of documents filed with the appeal :| S.No. | Details of documents relied upon | Page No. |
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