138. Opposition to registration of certification trade mark and renewal
.-(1) On acceptance of the application the Registrar shall cause the application to be advertised in the Journal and the provisions of rules 47 to 57 shall apply mutatis mutandis as they apply in relation to an application for the registration of a trade mark.(2)In case of doubt with regard to the proceedings on the opposition to the registration of a certification trade mark, any party may apply to the Registrar for directions.(3)A certification trade mark may be renewed from time to time and the provisions of rules 63 to 67 shall apply mutatis mutandis in respect of such request for renewal.
