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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(2)(c) in The Trade Marks Rules, 2002

(c)a statement as to the goods or services in which the registered proprietor is dealing, together with details as to whether the trade mark which is the subject of the application has been used by him in the course of trade before the date of the application and if so the amount and duration of such user;