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[Cites 0, Cited by 0] [Section 36D] [Entire Act]

Union of India - Subsection

Section 36D(1) in The Trade Marks Act, 1999

(1)Where an application for the registration of a trade mark has been made under section 18 or a trade mark has been registered under section 23, the applicant or the registered proprietor may make an international application on the form prescribed by the Common Regulations for international registration of that trade mark.