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Union of India - Section

Section 35 in The Trade Marks Rules, 2017

35. Notice of withdrawal of application for registration.

- A notice of withdrawal of an application for the registration of a trademark under sub-section (2) of section 133, for the purpose of obtaining repayment of any fee paid on the filing of the application, shall be given in writing within one month from the date of the receipt of communication mentioned in sub-rule (2) of rule 33.