(1)The statement and undertaking required to be filed by an applicant for a patent under sub-section (1) of section 8 shall be made in Form 3.[(1-A) The period within which the applicant shall file the statement and undertaking under sub-section (1) of section 8 shall be] [Instituted by S.O. 1418(E), dated 28th December, 2004 (w.e.f. 1st January, 2005).] [six months] [Substituted by S.O. 657(E), dated 5.5.2006, for " three months" (w.e.f. 5.5.2006). ] from the date of filing the application.Explanation. - For the purpose of this rule, the period of six months in case of an application corresponding to an international application in which India is designated shall be reckoned from the actual date on which the corresponding application is filed in India.
