Section 443 in The Trade Marks (Applications And Appeals To The Intellectual Property Appellate Board) Rules, 2003

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Union of India - Section

Section 443 in The Trade Marks (Applications And Appeals To The Intellectual Property Appellate Board) Rules, 2003

443.

, Anna Salai, Teynampet,Chennai-600 018Before the Intellectual Property Appellate BoardFee: Rs. 5,000FORM 2Appeal under section 91 of the Trade Marks act, 1999 in respect of goods or services falling in one class(To be filed in triplicate)Title of the Case:INDEX

SL.No	Description of documents relied upon	Page No
1.2.3.4
		.Signature of the applicant

For use in the Board OfficeDate of filingOrDate or receipt by postRegistration No..........................Signaturefor Deputy RegistrarBefore the Intellectual Property Appellate BoardA.B. (add description such as full name, nationality, address, registered office ..............AppellantVs.C.D. (add description such as full name, nationality, address, registered office and the residential or official address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order)................................................................RESPONDENTDetails of appeal:

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Union of India - Section

Section 443 in The Trade Marks (Applications And Appeals To The Intellectual Property Appellate Board) Rules, 2003

443.