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Union of India - Section

Section 22 in The Trade Marks Rules, 2002

22. [Classification of goods or services - (1) For the purposes of registration of trademarks, the goods and services shall be classified as per current edition of 'the International Classification of goods and services (NICE Classification)' published by World Intellectual Property Organization (WIPO)

(2)The Regustrar shall publish a class wise and alphabetical index of such goods and services, including goods and services of Indian origin.]