- The opponent may, within one month from the date of delivery to him of a copy of the [patentee's] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " applicant's" (w.e.f. 1.1.2005).] reply statement and evidence under rule 58, leave at the appropriate office evidence in reply strictly confined to matters in the [patentee's] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " applicant's" (w.e.f. 1.1.2005).] evidence and shall deliver to the [patentee] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " applicant" (w.e.f. 1.1.2005).] a copy of such evidence.
