.-In these rules, unless the context otherwise requires,-(a)"Act" means the Patents Act, 1970 (39 of 1970);(b)"appropriate office" means the appropriate office of the patent office as specified in rule 4;(c)"article" includes any substance or material, and any plant, machinery or apparatus, whether affixed to land or not;(d)"Form" means a Form specified in the Second Schedule;(db)[ "Request for examination" means a request for examination, including expedited examination, made under section 11B in respect of rule 24B or rule 24C;] [Inserted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](e)"Schedule" means Schedule to these rules;(f)"section" means a section of the Act;(g)words and expressions used, but not defined in these rules, shall have the meanings respectively assigned to them in the Act.
