Preamble - PATENTS (AMENDMENT) RULES, 2017 PATENTS (AMENDMENT) RULES, 2017 PREAMBLE In exercise of the powers conferred by section 159 of the Patents Act, 1970 (39 of 1970), the Central Government hereby makes the following rules further to amend the Patents Rules, 2003, namely:- (1) These rules may be called the Patents (Amendment) Rules, 2017. (2) They shall come into force on the date of their publication in the Official Gazette. In Sub rule(fb) under rule 2 of the Patents Rules, 2003 (hereinafter referred to as the principal rules) the definition of Startup is substituted as,- (i) "Startup" means (a) an entity in India recognised as a startup by the competent authority under Startup India initiative, (b) In case of a foreign entity, an entity fulfilling the criteria for turnover and period of incorporation/ registration as per Startup India Initiative and submitting declaration to that effect. Explanation: In calculating the turnover, reference rates of foreign currency of Reserve Bank of India shall prevail.
Rule 1 - RULE 1
Rule 2 - RULE 2
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