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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(b) in The Trade Marks Rules, 2002

(b)application or request in Forms TM-10, TM-12, TM-13, TM-14, TM-16, TM-17, TM-19, TM-20, TM-21, TM-23, TM-24, TM-25, TM-28, TM-29, TM-30, TM-31, TM-32, TM-33, TM-34, TM-35, TM-36, TM-38, TM-40, TM-46, TM-47, TM-50, [* * *] [Omitted by Notification No. G.S.R. 1024 (E) dated 29.12.2010 (w.e.f. 26.2.2002)], TM-55, TM-58, TM-59, TM-61 and TM-62;