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[Cites 0, Cited by 0] [Section 96(4)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(4)(i) in The Trade Marks Rules, 2002

(i)Where a registered proprietor makes a request under sub-rule (1), (2) or (3), he shall serve a copy of the request on the registered user or users, if any, and inform the Registrar accordingly.