In section 57 of the principal Act,-(a) in sub- section (1), after the word" specification" at both the places where it occurs, the words" or any document relating thereto" shall be inserted;(b)in sub- section (2), for the words" or a specification", the words" or a complete specification or any document relating thereto" shall be substituted;(c)for sub- section (3), the following sub- section shall be substituted, namely:-" (3) Any application for leave to amend an application for a patent or a complete specification or a document relating thereto under this section made after the acceptance of the complete specification and the nature of the proposed amendment may be adve tised in the Official Gazette if the amendment, in the opinion of the Controller, is substantive.";(d)in sub- section (6),-(i)after the words" amend his specification", the words" or any document relating thereto" shall be inserted;(ii)after the words" acceptance of the complete specification", the words" along with other documents filed by the applicant" shall be inserted.
