Chapters & Sections

CHAPTER 1
Rule 1 Rule 2 Rule 3 Rule 4 Rule 5 Rule 6 Rule 7 Rule 8 Rule 9
CHAPTER 2
Rule 10 Rule 11 Rule 12 Rule 13 Rule 14 Rule 15 Rule 16
CHAPTER 3
Rule 17 Rule 18 Rule 19 Rule 19A Rule 19B Rule 19C Rule 19D Rule 19E Rule 19F Rule 19G Rule 19H Rule 19I Rule 19J Rule 19K Rule 19L Rule 19M Rule 19N Rule 20 Rule 21 Rule 22 Rule 23
CHAPTER 4
Rule 24 Rule 24A Rule 24B Rule 24C Rule 25 Rule 26 Rule 27 Rule 28 Rule 28A Rule 29 Rule 29A Rule 30 Rule 31 Rule 32 Rule 33 Rule 34 Rule 35 Rule 36 Rule 37 Rule 38
CHAPTER 5
Rule39-54
CHAPTER 6
Rule 55 Rule 55A Rule 56 Rule 57 Rule 58 Rule 59 Rule 60 Rule 61 Rule 62 Rule 63 Rule 63A Rule 64-65 Rule 66 Rule 67 Rule 68 Rule 69 Rule 70 Rule 70A
CHAPTER 7
Rule 71 Rule 72
CHAPTER 8
Rule 73 Rule 74 Rule 74A Rule 75 Rule 76 Rule 77 Rule 78 Rule 79 Rule 80
CHAPTER 9
Rule 81 Rule 82 Rule 83
CHAPTER 10
Rule 84 Rule 85 Rule 86
CHAPTER 11
Rule 87
CHAPTER 12
Rule 88 Rule 89 Rule 90 Rule 91 Rule 92 Rule 93 Rule 94 Rule 95
CHAPTER 13
Rule 96 Rule 97 Rule 98 Rule 99 Rule 100 Rule 101 Rule 102
CHAPTER 14
Rule 103 Rule 103A Rule 104 Rule 105 Rule 106 Rule 107
CHAPTER 15
Rule 108 Rule 109 Rule 110 Rule 111 Rule 111A Rule 112 Rule 113 Rule 114 Rule 115 Rule 116 Rule 117 Rule 118 Rule 119 Rule 120
CHAPTER 16
Rule 121 Rule 121A Rule 122 Rule 123 Rule 124 Rule 125 Rule 126 Rule 127 Rule 128 Rule 129 Rule 129A Rule 130 Rule 131 Rule 132 Rule 133 Rule 134 Rule 135 Rule 136 Rule 137 Rule 138 Rule 139
THE FIRST SCHEDULE
Fees
THE SECOND SCHEDULE— FORMS
LIST OF FORMS
Form 1 Form 2 Form 3 Form 4 Form 5 Form 6 Form 7 Form 7A Form 8 Form 8A Form 9 Form 10 Form 11 Form 12 Form 13 Form 14 Form 15 Form 16 Form 17 Form 18 Form 18A Form 19 Form 20 Form 21 Form 22 Form 23 Form 24 Form 25 Form 26 Form 27 Form 28 Form 29 Form 30 Form 31
THE THIRD SCHEDULE
THE FOURTH SCHEDULE
THE FIFTH SCHEDULE

CHAPTER 16 Home

Miscellaneous
RULE 132. FORM OF APPLICATION FOR THE ISSUE OF DUPLICATE PATENT

An application for the issue of a duplicate patent under section 154 shall contain a statement setting out the circumstances in which the patent was lost or destroyed or cannot be produced together with the fee as specified therefor in the First Schedule.

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