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[Cites 0, Cited by 0] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(5) in The Trade Marks Rules, 2002

(5)All notices of opposition to the registration of a trade mark for goods or services received in respect of a particular Journal shall be published in the Journal:Provided that nothing in this sub-rule shall be construed to presume that all remaining trade marks from a particular journal so published shall automatically proceed to registration.