(3)The application shall include a statement indicating the date of filing in the convention application, the name of the convention country where it was filed, the serial number, if any, and a statement indicating that priority is claimed:Provided that where the applicant files more priority claims than one under section 154 for some or all the goods or services in respect of the same trade mark, the Registrar shall also take the date of the earlier application in a convention country, as the priority date:Provided further that such priority date shall only be in respect of all or some of the goods or services referred to in the earlier convention application.
