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Patents Act, 1970 129. Restrictions on practice as patent agents (1) No person, either alone or in partnership with any other person, shall practice, describe or hold himself out as a patent agent or permit himself to be so described or held out, unless he is registered as patent agent or, as the case may be, unless he and all his partners are so registered. (2) No company or other body corporate shall practice, describe itself or hold itself out as patent agents or permit itself to be so described or held out. Explanation : For the purposes of this section, practice, as a patent agent includes any of the following acts, namely,- (a) applying for or obtaining patents in India or elsewhere; (b) preparing specifications or other documents for the purposes of this Act or of the patent law of any other country; (c) giving advice other than of scientific or technical nature as to the validity of patents or their infringement.    |
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