(3)Where the applicant does not comply with the requirements of sub-rule (1) or sub-rule (2), the Patent Office shall invite the applicant to file the priority document or the translation thereof, as the case may be, within three months from the date of such invitation, and if the applicant fails to do so, the claim of the applicant for the priority shall be disregarded for the purposes of the Act.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (4) (w.e.f. 1.1.2005).].
