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Patents Act, 1970 126. Qualifications for registration as patent agents (1) A person shall be qualified to have his name entered in the register of patent agents if he fulfils the following conditions, namely,- (a) he is a citizen of India; (b) he has completed the age of 21 years; (c) he has obtained a degree from any university in the territory of India or possesses such other equivalent qualifications as the Central Government may specify in this behalf, and, in addition- (i) is an advocate within the meaning of the Advocates Act, 1961 (25 of 1961); or (ii) has passed the qualifying examination prescribed for the purpose; (d) he has paid such fee as may be prescribed. (2) Notwithstanding anything contained in sub-section (1), a person who has been practicing as a patent agent before the 1st day of November, 1966 and has filed not less than five complete specifications before the said day, shall, on payment of prescribed fee, be qualified to have his name entered in the register of patent agents.    |
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