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 64] [Entire Act] Union of India - Subsection Section 64(4) in The Trade Marks Rules, 2002 (4)The renewal of registration of a collective mark or a certification trade mark shall be made in Form TM-12 alongwith the prescribed fee specified in the First Schedule.
