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The Patent (Amendment) Rules, 2016 comes into force

North Block

The Patent (Amendment) Rules, 2016 (Revised Rules) have come into force from 16 May 2016. The key highlights of the Revised Rules are broadly set out below:

Prosecution

New applicant category

Digitization

Comment

The Revised Rules, introduced soon after the First National IPR Policy, seek to incentivize startups. The other notable takeaways of the Revised Rules are (i) deletion of claims while filing national phase applications under PCT; and (ii) expedited examination procedures.

Adheesh Nargolkar (Partner), Janaksinh Jhala (Senior Associate) and Jahnvi Shah (Associate)

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