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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(4)(ii) in The Trade Marks Rules, 2017

(ii)If the Registrar considers the different views or description of the trademark referred to in clause (i) do not sufficiently show the particulars of the shape of goods or its packaging, he may call upon the applicant to furnish a specimen of the goods or packaging, as the case may be.