(5)After hearing the applicant, or without a hearing if the applicant has not attended or has notified that he does not desire to be heard, the Controller may specify or permit such amendment of the specification as he thinks fit to be made and may refuse to [grant the patent] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " accept the specification" (w.e.f. 1.1.2005).] unless the amendment so specified or permitted is made within such period as may be fixed.
