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Union of India - Section

Section 27 in The Trade Marks Rules, 2002

27. Statement of user in applications

.-An application to register a trade mark shall, unless the trade mark is proposed to be used, contain a statement of the period during which, and the person by whom it has been used in respect of the goods or services mentioned in the application. The Registrar may require the applicant to file an affidavit testifying to such user with exhibits showing the mark as used.