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Union of India - Section

Section 149 in The Trade Marks Rules, 2002

149. Registration of existing registered trade marks agents, code of conduct, etc

.-(1) Notwithstanding anything contained in rule 150, every person whose name has been entered in the register of trade marks agents maintained under the old law shall be deemed to be registered as a trade marks agent under these rules.
(2)The Registrar may publish in the Journal a code of conduct for the registered trade marks agent authorising them to act as such.