Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1) in The Trade Marks Act, 1999

(1)The Registrar may, at any time during the continuance of the registration of the registered user, by notice in writing, require the registered proprietor to confirm to him within one month that the agreement filed under clause
(a)of sub-section (1) of section 49 continues to be in force.