Section 87 — Procedure for dealing with applications under sections 84 and 85.

Procedure for dealing with applications under sections 84 and 85.—(1) Where the Controller is satisfied, upon consideration of an application under section 84 or section 85, that a prima facie case has been made out for the making of an order, he shall direct the applicant to serve copies of the application upon the patentee and any other person appearing from the register to be interested in the patent in respect of which the application is made, and 1[shall publish the application in the official journal]. (2) The patentee or any other person desiring to oppose the application may, within such time as may be prescribed or within such further time as the Controller may on application (made either before or after the expiration of the prescribed time) allow, give to the Controller notice of opposition.

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