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 25] [Entire Act] Union of India - Subsection Section 25(17) in The Trade Marks Rules, 2002 (17)A single application for the registration of a collective mark-(a)in different classes shall be made in Form TM-66;(b)in different classes from a convention country shall be made in Form TM-67.
