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 67H] [Entire Act] Union of India - Subsection Section 67H(5) in The Trade Marks Rules, 2002 (5)The international registration, on receipt of an opposition thereto, shall be processed in accordance with the provisions contained in rules 47 to 57 of the Trade Marks Rules 2002.
