Section 29(3)(iii) in The Trade Marks Rules, 2002

[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3)(iii) in The Trade Marks Rules, 2002

(iii)Where the Registrar considers the different views and/or description of the mark referred to in clause (ii) still do not sufficiently show the particulars of the three dimensional mark, he may call upon the applicant to furnish a specimen of the trade mark.

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Union of India - Subsection

Section 29(3)(iii) in The Trade Marks Rules, 2002