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[Cites 0, Cited by 0] [Section 151] [Entire Act]

Union of India - Subsection

Section 151(1) in The Trade Marks Rules, 2017

(1)The Registrar shall remove from the register of trademarks agents the name of any registered trademarks agent-
(a)from whom' a request has been received to that effect; or
(b)from whom the annual fee has not been received on the expiry of three months from the date on which it became due.