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Who is a Patent Agent?

A Patent Agent is a qualified professional registered under the Patents Act, 1970, who is authorized to practice before the Patent Office. They assist inventors, startups, research institutions and companies by drafting patent specifications, filing applications, responding to examination reports, and representing applicants in hearings, as provided under Section 2(1)(n) and Section 127 of the Act.

Patent Agent Examination

The Patent Agent Examination is conducted by the Office of the Controller General of Patents, Designs and Trade Marks (CGPDTM).

    Structure of the Examination

    The qualifying examination consists of the following papers:

  • Paper I

    The Patents Act, 1970 (39 of 1970), The Patents Rules, 2003, The Designs Act,
    2000 (16 0f 2000) and The Designs Rules, 2001.

  • Paper II

    Drafting and interpretation of patent specifications, design specifications and other documents.

  • Viva Voce

    Passing Criteria (Rule 110(3), Patents Rules, 2003)

    A candidate is required to secure a minimum of fifty marks in Paper I and Paper II and shall be declared to have passed the examination only, if he obtains an aggregate of sixty per cent of the total marks.

Public Notice Gazette Notification of Draft Amendments to the Patents Rules, 2003
Sr. No. State/UT Stamp duty for PA Corresponding Article / Schedule with reference link Relevant Act and Rules
Disclaimer

The information provided in the above table is intended solely for general guidance and informational purposes. While due care has been exercised to ensure the accuracy and reliability of the data, based on the applicable statutory provisions, rules, notifications, and official sources of the respective States/Union Territories, the stamp duty rates are subject to periodic amendments and revisions by the concerned authorities.

Users are advised to independently verify and confirm the applicable stamp duty from the latest enactments, government notifications, or official websites of the respective State/Union Territory prior to the execution of any instrument.

The Office of the Controller General of Patents, Designs and Trade Marks (CGPDTM) shall not be held responsible or liable for any discrepancies, errors, omissions, or any consequences arising out of reliance placed on the information provided herein.

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