Section 11B(4) in The Patents (Amendment) Act, 2002
(4)In case the applicant or any other interested person does not make a request for examination of the application for a patent within the period as specified under sub- section (1) or sub- section (2) or sub- section (3), the application shall be treate as withdrawn by the applicant: Provided that-(i) the applicant may, at any time after the filing of the application but before the grant of the patent, withdraw the application made by him; and(ii)in a case where a secrecy direction has been issued under section 35, the request for examination may be made within forty- eight months from the date of revocation of the secrecy direction.".
