(4A)[ Notwithstanding anything contained in sub-rule (4), upon the withdrawal of an application in respect of which a request for examination has been filed, but before issuance of first statement of objection, the fee may be refunded to the extent prescribed in the First Schedule on a request made by the applicant in Form 29.] [Inserted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]
