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[Cites 0, Cited by 2] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(3) in The Trade Marks Act, 1999

(3)Where applications have been made for the registration of a trade mark in two or more convention countries or country which are members of group of countries or union of countries or Inter-Governmental Organisation the period of six months referred to in the last preceding sub-section shall be reckoned from the date on which the earlier or earliest of those applications was made.