(5)The translation of the international application referred to in sub-rule (3) shall include a translation in English of,(i)the description;(ii)the claims as filed;(iii)any text matter of the drawings;(iv)the abstract; and(v)in case the applicant has not elected India and if the claims have been amended under Article 19, then the amended claims together with any statement filed under the said Article;(vi)in case the applicant has elected India and any amendments to the description, the claims and text matter of the drawings that are annexed to the international preliminary examination report.
