Period for establishing international preliminary examination report and its transmission.

The period for establishing the International Preliminary Examination Report shall be:

(i)twenty eight months from the priority date; or

(ii) six months from the period specified under Rule 69.1 of the regulations under the Treaty for the start of the international preliminary examination; or

(iii) six months from the date of receipt by the Examining Authority of the translation furnished under Rule 55.2 of the regulations under the Treaty, whichever expires last.