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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(5) in The Trade Marks Rules, 2017

(5)A copy of notice of opposition shall be ordinarily served by the Registrar to the applicants within three months of the receipt of the same by the appropriate office:Provided that where the applicant has already filed the counter statement on the basis of the copy of notice of opposition made available in the electronic records on the official website, the requirement of service of copy of the notice of opposition to the applicant shall be dispensed with.