In section 12 of the principal Act,-(a) in sub- section (1),-(i)for the words" When the complete specification has been filed in respect of an application for a patent, the application and specification relating thereto", the words, brackets, figures and letter" When a request for examination has been made in res ect of an application for a patent in the prescribed manner under sub- section (1) or sub- section (2) or sub- section (3) of section 11B, the application and specification and other documents relating thereto" shall be substituted;(ii)in clause (a), for the words" specification relating thereto", the words" specification and other documents relating thereto" shall be substituted;(b)in sub- section (2), for the words" specification relating thereto", the words" specification and other documents relating thereto" shall be substituted.
