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] [Entire Act] Union of India - Section Section 126 in The Trade Marks Rules, 2017 126. Service to the Registrar. - A copy of every application to Intellectual Property Appellate Board under the Act shall be served on the Registrar.Certificate of Validity
