(4)The Opposition Board shall conduct the examination of the notice of opposition alongwith documents filed under rules 57 to 60 referred to under ] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ][sub-section (3) of section 25] [ Substituted by S.O. 657(E), dated 5.5.2006, for " sub-Section (4) of Section 25" (w.e.f. 5.5.2006).][, submit a report with reasons on each ground taken in the notice of opposition with its joint recommendation within three months from the date on which the documents were forwarded to them.
