143. Registration of existing registered trademarks agents, code of conduct, etc.
(1)Notwithstanding anything contained in rule 144, every person whose name has been entered in the register of trademarks agents maintained under the old law shall be deemed to be registered as a trademarks agent under these rules.(2)The Registrar may publish in the Journal a code of conduct for the registered trademarks agent authorising them to act as such.
