Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 110 in 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 [50] [Substituted '100' by Notification No. S.O. 2296(E), dated 25.9.2012 (w.e.f. 2.5.2003).]
(3)[ A candidate shall be required to secure a minimum of fifty marks in paper 1 and Paper II and shall be declared to have passed the examination only, if he obtains an aggregate of sixty per cent of the total marks.] [Substituted by Notification No. S.O. 2296(E), dated 25.9.2012 (w.e.f. 2.5.2003).]