Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 159] [Entire Act] Union of India - Subsection Section 159(2) in The Trade Marks Rules, 2002 (2)The restoration of a name to the register of trade marks agent shall be notified in the Journal and shall be communicated to the person concerned.
