Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 67H] [Entire Act] Union of India - Subsection Section 67H(4) in The Trade Marks Rules, 2002 (4)Where an opposition is filed under section 21 of the Act, the Registrar shall, notifY that fact to the International Bureau as a provisional refusal based on the opposition in accordance with the Protocol and Common Regulation.
