(7)The procedure specified in sub-rules (2) to (5) of rule 62 shall, so far as may be, apply to the procedure for hearing under this rule as they apply to the hearing [in opposition proceedings] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " of opposition to the grant of patents" (w.e.f. 1.1.2005).].
