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Patents Act, 1970 132. Saving in respect of other persons authorized to act as agents Nothing in this chapter shall be deemed to prohibit- (a) the applicant for a patent or any person, not being a patent agent who is duly authorized by the applicant from drafting any specification or appearing or acting before the Controller; or (b) an advocate, not being a patent agent, from taking part in any proceedings under this Act otherwise than by way of drafting any specification.    |
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