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[Cites 0, Cited by 0] [Section 152(1)] [Section 152] [Entire Act]

Union of India - Subsection

Section 152(1)(b) in The Trade Marks Rules, 2017

(b)any person, not being registered as a trademarks agent, who in the opinion of the Registrar is engaged wholly or mainly in acting as agent in applying for trademarks in India or elsewhere in the name or for the benefit of the person by whom he is employed;