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Union of India - Section

Section 72 in The Trade Marks Rules, 2017

72. Collective and Certification Trademarks.

- Where an international registration designating India is in respect of a collective trademark or a certification trademark, the regulations governing the use of such collective trademark or certification trademark shall be submitted directly, by the holder of that international registration to the registrar within the period of one month from the date of advice by the International Bureau.