(4)The date of a notice or a written communication addressed to a patentee or to any applicant or opponent in any proceedings under the Act and these rules shall be the date of dispatch of the said notice or written communication, by registered post or speed post [* * *] [Omitted 'or courier' by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).] or fax or by electronic transmission duly authenticated, as the case may be, unless otherwise specified under the Act or these rules.
