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[Cites 0, Cited by 5] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Trade Marks Act, 1999

(2)The head office of the Trade Marks Registry shall be at such place as the Central Government may specify, and for the purpose of facilitating the registration of trade marks, there may be established at such places as the Central Government may think fit branch offices of the Trade Marks Registry.