Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 36G in The Trade Marks Act, 1999

36G. Duration and renewal of international registration.—

(1)The international registration of a trade mark at the International Bureau shall be for a period of ten years and may be renewed for a period of ten years from the expiry of the preceding period.
(2)Subject to payment of a surcharge prescribed by the rules, a grace period of six months shall be allowed for renewal of the international registration.