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Union of India - Section

Section 67 in The Trade Marks Rules, 2002

67. Notice and advertisement of renewal and restoration

.-Upon the renewal or restoration and renewal of registration, a notice to that effect shall be sent to the registered proprietor and every registered user and the renewal or restoration and renewal shall be advertised in the Journal.[CHAPTER III A] [Inserted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)]Special Provisions Relating to Protection of TrademarksThrough The International Registration Under MadridProtocol