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 15(4)] [Section 15] [Entire Act] Union of India - Subsection Section 15(4)(c) in The Trade Marks Rules, 2002 (c)the appropriate class or classes, as the case may be, in relation to which the application is filed;