Section 20(2)(b) in The Trade Marks Act, 1999

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(b) in The Trade Marks Act, 1999

(b)after advertisement of an application,—

(i)an error in the application has been corrected; or

(ii)the application has been permitted to be amended under section 22,