Chapters & Sections
CHAPTER 23
Section 140
Section 141
Section 142
Section 143
Section 144
Section 145
Section 146
Section 147
Section 148
Section 149
Section 150
Section 151
Section 152
Section 153
Section 154
Section 155
Section 156
Section 157
Section 157A
Section 158
Section 159
Section 160
Section 161
Section 162
Section 163
CHAPTER 14 Home
PATENT OFFICE AND ITS ESTABLISHMENT
SECTION 76.
OFFICERS AND EMPLOYEES NOT TO FURNISH INFORMATION, ETC
An officer or employee in the patent office shall not, except when required or authorised by this Act or under a direction in writing of the Central Government or Appellate Board or the Controller or by order of a court,—
(a) furnish information on a matter which is being, or has been, dealt with under this Act ; or
(b) prepare or assist in the preparation of a document required or permitted by or under this Act , to be lodged in the patent office; or
(c) conduct a search in the records of the patent office.