(2)[ If the applicant's specification is otherwise in order for grant and an objection under clause (b) of sub-section (1) of section 13 is outstanding, the Controller may postpone the grant of patent and allow a period of two months for removing the objection.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (2) (w.e.f. 1.1.2005).]
