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 67H] [Entire Act] Union of India - Subsection Section 67H(9) in The Trade Marks Rules, 2002 (9)Where there is further decision affecting the protection of mark in India, the Registrar shall, send further statement to the International Bureau to that effect.
