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[Cites 0, Cited by 0] [Section 36E] [Entire Act]

Union of India - Subsection

Section 36E(7) in The Trade Marks Act, 1999

(7)A holder of international registration of a trade mark who designates India and who has not been extended protection in India shall have the same remedy which is available to any person making an application for the registration of a trade mark under section 18 and which has not resulted in registration under section 23.