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Union of India - Section

Section 133 in The Trade Marks Rules, 2002

133. Removal of collective mark

.-An application for removal of a collective mark from the register including on any of the grounds mentioned in section 68 shall be made in Form TM-43 and shall set forth particulars of the grounds on which the application is made. The provisions of rules 92 to 94 of these rules shall apply mutatis mutandis for further proceeding in the matter.