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Applicants, patent agents and any other interested parties are invited by WIPO to participate in a survey on the Sequence Listing Standard before 31 March 2025.

Applicants, patent agents and any other interested parties are invited by WIPO to participate in a survey on the Sequence Listing Standard before 31 March 2025.

WIPO Invites Participants to Take Part in Survey on the Sequence Listing Standard – Deadline 31 March 2025

The World Intellectual Property Organization (WIPO) has announced an invitation to applicants, patent agents, and other interested parties to participate in a survey regarding the Sequence Listing Standard. This survey is an essential initiative to gather feedback on the current practices and future improvements of the Sequence Listing Standard used in patent applications.

The Sequence Listing is a critical component for disclosing nucleotide and amino acid sequences in patent applications, and it is important for ensuring that the intellectual property process remains efficient and aligned with evolving global standards. WIPO seeks the views of stakeholders to help shape future updates and improvements to this standard.

Key Details:

  • Survey Deadline: 31 March 2025
  • Target Audience: Applicants, patent agents, and any other interested parties involved in the patent application process.

This initiative presents an opportunity for stakeholders to directly influence the evolution of patent filing standards, particularly in relation to biological sequences. The feedback gathered will contribute to enhancing the clarity, usability, and international alignment of sequence listings.

For more information about the survey and to participate, please visit WIPO's official page.

We encourage all relevant stakeholders to take part in this survey before the closing date.

February 12, 2025

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