In section 21 of the principal Act,-(a) in sub- section (1), for the portion beginning with the words" fifteen months" and ending with the words" of this section", the words" twelve months from the date on which the first statement of objections to the application or complete specificati n or other documents relating thereto is forwarded to the applicant by the Controller," shall be substituted;(b)sub- section (2) shall be omitted;(c)in sub- section (3),-(i) for the words, brackets and figure" fifteen months specified in sub- section (1) or the extended period", the words" twelve months" shall be substituted;(ii)for the words" fifteen months or the extended period, as the case may be", the words" twelve months" shall be substituted;(d)in sub- section (4), for the words" fifteen months, or as the case may be, the extended period, until the expiration of", the words" twelve months to" shall be substituted.
