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

Union of India - Subsection

Section 157(2)(ix) in The Trade Marks Act, 1999

(ix)the forms of application for renewal and restoration the time within which such application is to be made and fee and surcharge if any payable with each application, under section 25 and the time within which the Registrar shall send a notice and the manner of such notice under sub-section (3) of that section;