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Union of India - Section

Section 20 in The Trade Marks Rules, 2017

20. Classification of goods and service.

(1)Classification of goods and service for the purpose of registration of trademark, the goods and services shall be classified as per current edition of "the International Classification of goods and services (NICE classification)" published by the World Intellectual Property Organization (WIPO).
(2)The Registrar shall publish a class wise and an alphabetical index of such goods and services, including goods and services of Indian origin.