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Patents Act, 1970 128. Subscription and verification of certain documents by patent agents (1) Subject to the provisions contained in sub-section (2) and to any rules made under this Act all applications and communications to the Controller under his Act may be signed by a patent agent authorized in writing in this behalf by the person concerned. (2) The following documents namely,- (i) applications for patents; (ii) applications for the restoration of lapsed patents; (iii) applications for the sealing of patents after the time allowed for that purpose by or under sub-section (2), or sub-section (3) of section 43 has expired; (iv) applications for leave to amend; (v) applications for compulsory licenses or for revocation; and (vi) notices of surrender of patents, shall be signed and verified in the manner prescribed by the person making such applications or giving such notices: PROVIDED that if such person is absent from India, they may be signed and verified on his behalf by a patent agent authorized by him in writing in that behalf.    |
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