(5)All further applications referred to section 16 of the Act filed in an office other than the appropriate office of the first mentioned application, before the commencement of the Patents (Amendment) Rules, 2013, shall be transferred to the appropriate office of the first mentioned application.] [Inserted by Notification No. S.O. 1029(E), dated 23.4.2013 (w.e.f. 2.5.2003).]
