Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] Union of India - Subsection Section 49(2) in The Trade Marks Rules, 2002 (2)The counterstatement shall be verified in the same manner as the notice of opposition as stated in clause (c) of sub-rule (1) of rule 48.
