(b)after sub- section (4), the following sub- section shall be inserted, namely:-" (4A) In case of an international application designating India,-(i) the title, description, drawings, abstract and claims filed with the application shall be taken as the complete specification for the purposes of this Act; and(ii)the filing date of the application and its complete specification, processed by the patent office as designated office or elected office, shall be the international filing date accorded under the Patent Cooperation Treaty.";
