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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(x) in The Trade Marks Rules, 2017

(x)"Startup" means
(i)an entity in India recognised as a startup by the competent authority under Startup India initiative,
(ii)In case of a foreign entity, an entity fulfilling the criteria for turnover and period of incorporation/ registration as per Startup India Initiative and submitting declaration to that effect.