.-(1) A request under sub-section (2) of section 52 shall be made in Form 12 within three months from the date of the order of the [Appellate Board or] [Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005). ] Court referred to in sub-section (1) of the said section and shall be accompanied by a statement setting out the facts upon which the petitioner relies and the relief he claims and a certified copy of the order of the [Appellate Board or] [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).] Court.(2)Where the [Appellate Board or] [Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005). ] Court has ordered the grant of patent to the applicant only for a part of the invention, the new patent granted shall be accorded a number in the same series of numbers accorded to the complete specifications accepted on the same day as the patent is granted.
