57. Filing of written statement of opposition and evidence
.-The opponent shall send a written statement in duplicate setting out the nature of the opponent's interest, the facts upon which he bases his case and relief which he seeks and evidence, if any, alongwith notice of opposition and shall deliver to the patentee a copy of the statement and the evidence, if any.] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ]
