124. Manner and time of opposition to the making of corrections
.-(1) Any person interested may, at any time, within three months from the date of the advertisement of the request for correction in [* * *] [ The words " in the Official Gazette" omitted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).] give notice of opposition to the Controller in Form 14 in duplicate.(2)Such notice of opposition shall be accompanied by a statement in duplicate setting out the nature of the opponent's interest, the facts on which he relies and the relief which he seeks.(3)A copy of the notice and of the statement shall be sent by the Controller to the person making the request.(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).].
