19L. Period for establishing international preliminary examination report and its transmission.
- The period for establishing the International Preliminary Examination Report shall be: (i) twenty eight months from the priority date; or(ii)six months from the period specified under Rule 69.1 of the regulations under the Treaty for the start of the international preliminary examination; or(iii)six months from the date of receipt by the Examining Authority of the translation furnished under Rule 55.2 of the regulations under the Treaty, whichever expires last.
