(3)[ When so required by the Controller under sub-section (2) of section 8, the applicant shall furnish information relating to objections, if any, in respect of novelty and patentability of the invention and any other particulars as the Controller may require which may include claims of application allowed within ] [Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rules (3) and (4) (w.e.f. 1.1.2005). ][six months] [Substituted by S.O. 657(E), dated 5.5.2006, for " three months" (w.e.f. 5.5.2006). ][from the date of such communication by the Controller.] [Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rules (3) and (4) (w.e.f. 1.1.2005). ]
