(4)The appropriate office referred to in sub-rule (1), shall, on receipt of an international application,(a)keep one copy of the application to be called the "home copy" in its office;(b)transmit one copy to be called the "record copy" to the International Bureau; and(c)transmit one copy to be called "search copy" to the competent International Searching Authority referred to in Article 16 of the Treaty,And simultaneously furnish complete details of such application to the Patent Office, Delhi branch.]
