(4)In case the applicant or any other interested person does not make a request for examination of the application for a patent within the period as specified under sub-section (1) or sub-section (3), the application shall be treated as withdrawn by the applicant:Provided that—(i)the applicant may, at any time after filing the application but before the grant of a patent, withdraw the application by making a request in the prescribed manner; and(ii)in a case where secrecy direction has been issued under section 35, the request for examination may be made within the prescribed period from the date of revocation of the secrecy direction.
