In section 132 of the principal Act,-(a) in clause (a), the words'' or any person, not being a patent agent, who is duly authorised by the applicant'' shall be omitted;(b)in clause (b), for the words'' proceedings under this Act, otherwise than by way of drafting any specification'', the words '' hearing before the Controller on behalf of a party who is taking part in any proceeding under this Act'' shall be substitute.
