(3)No such direction as aforesaid shall be given by virtue of any assignment or agreement for the assignment of the benefit of an invention unless—(a)the invention is identified therein by reference to the number of the application for the patent; or(b)there is produced to the Controller an acknowledgement by the person by whom the assignment or agreement was made that the assignment or agreement relates to the invention in respect of which that application is made; or(c)the rights of the claimant in respect of the invention have been finally established by the decision of a court; or(d)the Controller gives directions for enabling the application to proceed or for regulating the manner in which it should be proceeded with under sub-section (5).
