Section 13 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
13. Filing of reply by the appellant or applicant.
- After receipt of counterstatement, the appellant or applicant may file his reply within two months of the service of the counter-statement along with the evidence in the form of affidavits, if any, in duplicate in the Registry and a copy of the reply shall be served on the respondent directly under intimation to the Registry.
