(1A)[ Notwithstanding anything contained in sub-rule (1), a patent agent shall file, leave, make or give all documents only by electronic transmission duly authenticated:Provided that any document, if asked to be submitted in original, shall be submitted within a period of fifteen days, failing which such documents shall be deemed not to have been filed.] [Substituted by Notification No. G.S.R. 663(E), dated 17.9.2019 (w.e.f. 2.5.2003).]
