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PATENT AGENTS
SECTION 132. SAVINGS IN RESPECT OF OTHER PERSONS AUTHORISED TO ACT AS AGENTS

Nothing in the Chapter shall be deemed to prohibit—

a. the applicant for a patent 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 hearing before the Controller on behalf of a party who is taking part in any proceeding under this Act.