In section 142 of the principal Act,-(a) for sub- section (3), the following sub- section shall be substituted, namely:- '' (3) Where a fee is payable in respect of the filing of a document at the patent office, the fee shall be paid along with the document or within the prescribed time and the document shall be deemed not to have been filed at the office if the fee has not been paid within such time.'';(b)in sub- section (4), the words'' or within the extended period not later than nine months from the date of recording'' shall be inserted at the end.
