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[Cites 0, Cited by 4] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(1) in The Trade Marks Act, 1999

(1)Where a person becomes entitled by assignment or transmission to a registered trade mark, he shall apply in the prescribed manner to the Registrar to register his title, and the Registrar shall, on receipt of the application, register him as the proprietor of the trade mark in respect of the goods or services in respect of which the assignment or transmission has effect, and shall cause particulars of such assignment or transmission to be entered on the register.