129. [ Exercise of discretionary power by the Controller. [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 129 (w.e.f. 1.1.2005).]
- Before exercising any discretionary power under the Act or these rules which is likely to affect an applicant for a patent or a party to a proceeding adversely, the Controller shall give such applicant or party, a hearing, after giving him or them, ten days notice of such hearing ordinarily.]
