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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3)(b) in The Trade Marks Rules, 2017

(b)In any country or place outside India, before a diplomatic or consular officer, within the meaning of the Diplomatic and Consular Officers (Oaths and Fee) Act, 1948 (41 of 1948), of such country or place or before a notary public or before a Judge or Magistrate, of the country or place.