Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 157] [Entire Act] Union of India - Subsection Section 157(4) in The Trade Marks Rules, 2002 (4)The removal of the name of any person from the register of trade marks agents shall be notified in the Journal and shall, wherever possible, be communicated to the person concerned.
