72. Re-examination on conversion of nature of proceeding.
- When a proceeding of one kind-is, before it is admitted to the register, converted into a proceeding of another kind under the order or with the permission of the court or the Registrar the office shall prepare a fresh memorandum of objection in regard to the converted proceeding, as if the converted proceedings was presented on the date of its conversion and the procedure prescribed under Rules 65 to 71 above shall apply to such converted proceeding:Provided that no office objections shall be taken to the converted proceeding on the ground that on the date of its conversion it was barred by limitation.
