Status of MoUs and Work Plans
Bilateral Cooperation
Bilateral cooperation in Intellectual Property (IP) involves two countries working together to strengthen IP protection and enforcement through mutually agreed frameworks and agreements. By sharing best practices, resources, and technical assistance, bilateral agreements help improve IP systems, fostering innovation and trade between partnering nations.
The Office has signed various Work Plans with foreign IP Offices under active MoUs signed between DPIIT and their foreign counterparts.
Status of MoU and Work Plan with Other Countries:| S. No. | Country/Intergovernmental Organization | Status of MoU | Status of Work Plan | File |
|---|---|---|---|---|
| 1 | Italy | Active | Active | Download |
| 2 | EUIPO | Active | Active | Download |
| 3 | TIPO, Taiwan | Active | Not Active | — |
| 4 | ROSPATENT | Active | Not Active | Download |
| 5 | USPTO | Active | Under Process | Download |
| 6 | DKPTO | Active | Active | Download |
| 7 | INPI, Portugal | Active | Not Active | Download |
| 8 | CIPO | Active | Active | Download |
| 9 | PRV, Sweden | Active | Active | Download |
| 10 | INPI, France | Active | Under Process | Download |
| 11 | JPO | Active | Under Process | Download |
| 12 | IPOS, Singapore | Active | Not Active | Download |
| 13 | UKIPO | Active | Active | Download |
| 14 | WIPO | Active | Under Process | Download |
| 15 | IPI, Switzerland | Active | Active | Download |
| 16 | INPI, Brazil | Active | Under Process | Download |
| 17 | IMPI, Mexico | Active | Under Process | Download |
