.-After a candidate passes the qualifying examination specified in rule 110 and after obtaining any further information which the Controller considers necessary he shall, on receipt of the fee specified therefor in the First Schedule, enter the candidate's name in the register of patent agents and issue to him a certificate of registration as a patent agent.[111-A. Issue of duplicate certificate of patent agents [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).].-The Controller may issue a duplicate certificate of registration as patent agent on a request made by the person so registered as patent agent alongwith fee specified in the First Schedule and contain a statement setting out the circumstances in which the original certificate issued under rule 111 was lost, destroyed and cannot be produced.] [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).]
