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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(3) in The Trade Marks Rules, 2017

(3)The Registrar may issue duplicate or further copies of the certificate of registration on request by the registered proprietor in Form TM-M accompanied by the prescribed fee:Provided that, no such duplicate or copy of certification of registration shall be issued where such request is received after the expiry of time limit for renewal of registration and restoration of registered trademark.