(2)Where, after a reference to another patent has been inserted in a complete specification in pursuance of a direction under sub-section (1)—(a)that other patent is revoked or otherwise ceases to be in force; or(b)the specification of that other patent is amended by the deletion of the relevant claim; or(c)it is found, in proceedings before the court or the Controller, that the relevant claim of that other patent is invalid or is not infringed by any working of the applicant's invention,the Controller may, on the application of the applicant, delete the reference to that other patent.
