(3)[(a) If the application for amendment under sub-rule (1) is made after grant of patent and the nature of the proposed amendment is substantive, the application shall be published. [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (3) (w.e.f. 1.1.2005).](b)Any person interested in opposing the application for amendment shall give a notice of opposition in Form 14 within three months from the date of publication of the application.(c)The procedure specified in rules 57 to 63 relating to the filing of written statement, reply statement, leaving evidence, hearing and costs shall, so far as may be, apply to the hearing of the opposition under section 57 as they apply to the hearing of an opposition proceeding.]
