(3)No such direction as aforesaid shall be given by virtue of any assignment or agreement for the assignment of the benefit of a design unless—(a)the design is identified therein by reference to the number of the application for the registration; or(b)there is produced to the Controller an acknowledgment by the person by whom the assignment or agreement was made that the assignment or agreement relates to the design in respect of which that application is made; or(c)the rights of the claimant in respect of the design have been finally established by the decision of a court; or(d)the Controller gives directions for enabling the application to proceed or for regulating the manner in which it should be proceeded with under sub-section (5).
