(2)Where a complete specification is filed in pursuance of a single application accompanied by—(a)a provisional specification; or(b)a specification which is treated by virtue of a direction under subsection (3) of section 9 as a provisional specification,and the claim is fairly based on the matter disclosed in the specification referred to in clause (a) or clause (b), the priority date of that claim shall be the date of the filing of the relevant specification.
