Section 10 in The Trade Marks (Applications And Appeals To The Intellectual Property Appellate Board) Rules, 2003
10. All communications relating to these proceedings may be sent to the following address in India:
VerificationI ...........................................................(name of the appellant) age.......................................of......................nationality, resident of............................do hereby verify that the contents of paras ..................................to..................................are true to my personal knowledge and paras ..................................to..................................are believed to be true on legal advice and that I have not suppressed any material fact.Dated, this .............................................day of....................................20..................Place:............................Signature of the appellant(Full Name of the Signatory)ToThe Deputy Registrar,Intellectual Property Appellate BoardAnnexe-1, Guna Complex, II Floor,
