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[Cites 0, Cited by 0] [Section 151(2)] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(2)(a) in The Trade Marks Rules, 2017

(a)who is found to have been subject at the time of his registration, or thereafter has become subject, to any of the disabilities stated in clauses (i) to(vii) of rule 145;or