(4)The procedure specified in rules 58 to 63 relating to the filing of reply statement, leaving evidence, hearing and costs shall, so far as may be, apply to the hearing of the opposition under section 78 as they apply [in the hearing of the opposition proceeding] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " to the hearing of the opposition to the grant of patents" (w.e.f. 1.1.2005).].
