Patent Prosecution: Practice and Procedure by Mathew Thomas is an authoritative textbook on this subject.
The book provides an overview of the patent system. The book explains drafting a patent claim, amendment of patents, infringement of patents, defences and remedies. Further, the book also deals with the surrender and revocation of patents, applications made through the PCT route, search for patents, licensing patents and managing patent costs.
All over the world the procedures of patent prosecution is almost similar with very slight variations. India has notched up its place in patent applications and it is growing. With India jumping 30 places in the ease of doing business in world rankings, it is also a sign that this is likely to increase in filings for patents in the future.
The author has used images drawn from the patent applications and it is easy to comprehend as to how the reports and examinations are carried out. The author has also touched on the dynamics of the patent grant which is relevant and has made it more interesting by explaining the patent document.
The book will be immensely useful for patent practitioners, patent examiners, Indian Patent Office and anyone interested in learning about patent prosecution. Further, students appearing for the Patent Agent Examination may also find this book useful.
Table Of Contents:
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1. Patent Claim Drafting: Basic |
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2. Overview of Patenting Systems |
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3. The Indian Patent System |
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4. Amendment of Patents |
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5. Infringement of Patents, Defences and Remedies |
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6. Surrender and Revocation of Patents |
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7. Applications Through PCT Route |
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8. Search for Patents |
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9. Licensing Patents |
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10. Managing Patent Costs |
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11. Understanding a Patent Document |
*Buy your copy now, here’s the link: Patent Prosecution: Practice and Procedure by Mathew Thomas
