(1)(i)A request for examination under section 11-B shall be made in Form 18 [within forty-eight months] [ Substituted by S.O. 657(E), dated 5.5.2006, for " after the publication of the application but within thirty-six months" (w.e.f. 5.5.2006).] from the date of priority of the application or from the date of filing of the application, whichever is earlier;(ii)[ The period within which the request for examination under sub-section (3) of section 11-B to be made shall be forty-eight months from the date of priority, if applicable, or forty-eight months from the date of filing of the application; [ Substituted by S.O. 657(E), dated 5.5.2006, for Clauses (ii), (iii) and (iv) (w.e.f. 5.5.2006).](iii)The request for examination under sub-section (4) of section 11-B shall be made within forty-eight months from the date of priority or from the date of filing of the application, or within six months from the date of revocation of the secrecy direction, whichever is later;(iv)The request for examination of application as filed according to the " Explanation"under sub-section (3) of section 16 shall be made within forty-eight months from the date of filing of the application or from the date of priority of the first mentioned application or within six months from the date of filing of the further application, whichever is later;](v)The period for making request for examination under section 11-B, of the applications filed before the 1st day of January, 2005 shall be [the period specified under the section 11-B before the commencement of the Patents (Amendment) Act, 2005 or] [ Substituted by S.O. 657(E), dated 5.5.2006, for " the period specified under the Section 11-B or" (w.e.f. 5.5.2006).] the period specified under these rules, whichever expires later.
