- If in consequence of an investigation made under section 13 [* * *] [ The words " or Section 25" omitted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).], it appears to the Controller that the applicant's invention cannot be performed without substantial risk of infringement of a claim of another patent, the applicant shall be so informed and the procedure provided in rule 29 shall, so far as may be necessary, be applicable.
