In section 59 of the principal Act,-(i) for sub- section (1), the following sub- section shall be substituted, namely:-" (1) No amendment of an application for a patent or a complete specification or any document relating thereto shall be made except by way of disclaimer, correction or explanation, and no amendment thereof shall be allowed, except for the purpose of incor oration of actual fact, and no amendment of a complete specification shall be allowed, the effect of which would be that the specification as amended would claim or describe matter not in substance disclosed or shown in the specification before the amend ent, or that any claim of the specification as amended would not fall wholly within the scope of a claim of the specification before the amendment.";(ii)in sub- section (2),-(a)for the words" complete specification, any amendment of the specification", the words" complete specification along with other documents relating thereto, any amendment of the specification or any other document relating thereto" shall be substituted(b)in clause (a), for the word" specification", the words" specification along with other documents relating thereto" shall be substituted;(c)in clause (b), for the word" specification", the words" specification or any other document relating thereto" shall be substituted.
