(2)[ The Controller shall dispose of the request made under sub-rule (1) within a period of twenty-one days from the date of filing of such request:Provided that in case of inventions relating to defence or atomic energy, the period of twenty-one days shall be counted from the date of receipt of consent from the Central Government.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]
