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Union of India - Section

Section 82 in The Trade Marks Rules, 2002

82. Consideration by the Registrar

.-The Registrar under sub-section (2) of section 49, shall, if satisfied that the application and the accompanying documents comply with the relevant provisions of the Act and the rules, and the matters specified in sub-clauses (i) to (iv) of clause (b) of sub-section (1) of section 49, register the proposed registered user in respect of the goods or services as to which he is so satisfied.