Section 157(2)(a) in The Trade Marks Rules, 2002

[Cites 0, Cited by 0] [Section 157(2)] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(2)(a) in The Trade Marks Rules, 2002

(a)who is found to have been subject at the time of his registration, or thereafter has become subject, to any of the disabilities stated in clauses (i) to (vii) of rule 151; or

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Union of India - Subsection

Section 157(2)(a) in The Trade Marks Rules, 2002