5. Jurisdiction of appropriate office not altered by change in the principal place of business or address for service.
- No change in the principal place of business in India or in the address for service in India, as the case may be,-A. of a registered proprietor or of any of the jointly registered proprietors in relation to any trademark on the register at the notified date, made or effected subsequent to that date; orB. of an applicant for registration or of any of the joint applicants for registration in relation to any trademark for which an application for registration is either pending at the notified date or is made on or after that date, made or effected subsequent to that date or to the date of filing of such application, as the case may be,shall affect the jurisdiction of the appropriate office of the Trade Marks Registry.
