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 36G] [Entire Act] Union of India - Subsection Section 36G(2) in The Trade Marks Act, 1999 (2)Subject to payment of a surcharge prescribed by the rules, a grace period of six months shall be allowed for renewal of the international registration.
