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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3)(iii) in The Trade Marks Rules, 2017

(iii)where the Registrar considers the different views or description of the trademark referred to in clause (ii), still do not sufficiently show the particulars of the three dimensional trademark, he may call upon the applicant to furnish a specimen of the trademark.