(4)The applicant may, after delivery to him of the copy of the registered proprietor's counter statement and evidence leave at the office, evidence in reply by way of affidavits in support of his case and shall also deliver to the registered proprietor a copy of thereof simultaneously.] [Substituted by S.O. 1460(E), dated 17.6.2008 (w.e.f. 17.6.2008). ][* * *] [ Sub-Rules (5) and (6) omitted by S.O. 1460(E), dated 17.6.2008 (w.e.f. 17.6.2008).]
